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[Cites 0, Cited by 6] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(8) in Tamil Nadu Value Added Tax Act, 2006

(8)In computing the period of limitation for assessment or re-assessment under this section, the time during which any appeal or proceeding in respect of any assessment or re-assessment of the same or part of the turnover made under any other enactment was pending before any appellate or revisional authority or the High Court or the Supreme Court shall be excluded.