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[Cites 0, Cited by 38] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(16) in Tamil Nadu Value Added Tax Act, 2006

(16)The input tax credit availed by any registered dealer shall be only provisional and the assessing authority is empowered to revoke the same if it appears to the assessing authority to be incorrect, incomplete or otherwise not in order.