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[Cites 0, Cited by 0] [Section 58(7)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(7)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)The application for review shall be preferred in the prescribed manner and within one year from the date of which a copy of the order to which the application relates was served on the applicant in the manner prescribed and where the application is preferred by any party other than a departmental authority, it shall be accompanied by such fee as may be prescribed.