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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Tamilnadu - Subsection

Section 80(2)(g) in Tamil Nadu Value Added Tax Act, 2006

(g)the assessment of a business owned by any person whose estate or any portion of whose estate is under the control of the Court of Wards, the Administrator General, the Official Trustee, or any receiver or manager appointed by or under any order of a Court;