Section 67(8)(b) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 67(8)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(8)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)if it appears to the said officer that the driver or the person in charge of the goods vehicle or boat is not giving the correct name and address of the owner of the goods vehicle or of the boat, or of the consignor or of the consignee of the goods,

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State of Tamilnadu - Subsection

Section 67(8)(b) in Tamil Nadu Value Added Tax Act, 2006