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[Cites 0, Cited by 11] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(7) in Tamil Nadu Value Added Tax Act, 2006

(7)In computing the period of limitation for assessment or re-assessment under this section, the time during which any appeal or other proceeding in respect of any other assessment or reassessment is pending before the High Court or the Supreme Court involving a question of law having a direct bearing on the assessment or re-assessment in question, shall be excluded.