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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(3) in Tamil Nadu Value Added Tax Act, 2006

(3)Any person who makes the deduction and deposit, shall within fifteen days of such deposit, issue to the said dealer a certificate in the prescribed form for each deduction separately, and send a copy of the certificate of deduction to the assessing authority, having jurisdiction over the said dealer together with such documents, as may be prescribed.