Section 39(10) in Tamil Nadu Value Added Tax Act, 2006
(10)The certificate issued under sub-section (3) shall be valid till it is cancelled by the competent authority or on the closure of business.Omitted[(11) If the authority granting the certificate of registration is satisfied that a registration certificate or a copy thereof is lost or accidentally destroyed, it shall, on an application by the registered dealer accompanied by a fee of one hundred rupees, issue to him a duplicate of the registration certificate.] Omitted
