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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(6) in Tamil Nadu Value Added Tax Act, 2006

(6)Any exemption under clause (a) and any enhancement of the otal turnover limit under clause (b) of sub-section (5) -
(a)may extend to the whole State or to any specified area or areas therein;
(b)may be subject to such restrictions and conditions as may be specified in the notification.