Section 2(1)(e) in Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011

[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

(e)"relevant Act" means,-

(i)the repealed Tamil Nadu General Sales Tax Act, 1959 (Tamil Nadu Act 1 of 1959);

(ii)the repealed Tamil Nadu Sales Tax (Surcharge) Act, 1971 (Tamil Nadu Act 24 of 1971);

(iii)the repealed Tamil Nadu Additional Sales Tax Act, 1970 (Tamil Nadu Act 14 of 1970);

(iv)the Central Sales Tax Act, 1956 (Central Act 74 of 1956)

Legal Document View