Section 19(2)(v) in Tamil Nadu Value Added Tax Act, 2006
(v)[Omitted] [This was omitted by Act No 5 of 2015 Tamil Nadu Value Added Tax (Amendment) Act, 2015 dated 31st March 2015.] sale in the course of inter-State trade or commerce falling under sub-section (1) of section 8 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956);]