Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(26) in Tamil Nadu Value Added Tax Act, 2006 (26)"legal representative" shall have the same meaning as assigned to it in clause (11) of section 2 of Code of Civil Procedure, 1908 (Central Act V of 1908);
