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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(3) in Tamil Nadu Goods and Services Tax Act, 2017

(3)The deductor shall furnish to the deductee a certificate mentioning therein the contract value, rate of deduction, amount deducted, amount paid to the Government and such other particulars in such manner as may be prescribed.