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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(13) in Tamil Nadu Value Added Tax Act, 2006

(13)A registered dealer shall be entitled to have his registration cancelled, if he is able to prove to the satisfaction of the prescribed authority that his turnover in each of the two consecutive years immediately preceding the application was less than the limit specified in section 3.