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[Cites 0, Cited by 2] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Save as otherwise provided in sub-sections (1) and (2), the provisions of this Act shall apply in relation to the tax payable under sub-sections (1) and (2) as they apply in relation to the tax payable under this Act.