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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(3)(c) in The Tamil Nadu Additional Sales Tax Act, 1970

(c)any fee paid for registration or renewal of such registration under the said Act shall be deemed to have been paid for the registration or renewal of such registration under this Act;