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[Cites 0, Cited by 2] [Section 88(6)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(6)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)Every registered dealer shall be entitled to claim input tax credit for the sales tax paid under the said Act on the goods held in stock excluding capital goods, on the date of commencement of this Act, subject to the conditions and in the manner as may be prescribed :