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[Cites 0, Cited by 8] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(5) in Tamil Nadu Value Added Tax Act, 2006

(5)The provisions of this Act relating to appeal and revision shall apply to an order or rectification made under this section as they apply to the order in respect of which such order of rectification has been made.