Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(44) in Tamil Nadu Value Added Tax Act, 2006 (44)"zero rate sale" means a sale of any goods on which no tax is payable but credit for the input tax related to that sale is admissible.
