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[Cites 0, Cited by 6] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Every registered dealer or person who moves goods in pursuance of a sale or purchase or otherwise from one place to another shall send along with the goods moved a bill of sale or delivery note or such other documents, as may be prescribed.