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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(2) in Tamil Nadu Value Added Tax Act, 2006

(2)The person or authority from whom such information, particulars or records is or are required under sub-section (1) shall furnish, within a reasonable time, the information, particulars or records if available.