Section 22(5)(iii) in Tamil Nadu Value Added Tax Act, 2006

[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(5)(iii) in Tamil Nadu Value Added Tax Act, 2006

(iii)Any turnover on which tax is paid at the concessional rate subject to the condition of furnishing any declaration but where such declaration could not be furnished at the time of assessment.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 22(5)(iii) in Tamil Nadu Value Added Tax Act, 2006