Section 19(20) in Tamil Nadu Value Added Tax Act, 2006
(20)[ Not withstanding any thing contained in this section, where any registered dealer has sold goods at a price lesser than the price of the goods purchased by him, the amount of the input tax credit over and above the output tax of those goods shall be reversed.] [Inserted by Amendment Act (22 of) 2010 and came into force on 19th August 2010, vide Notification No. II (2)/CTR/527(b)/2010 dated 19th August 2010 but the date of effect of this Amendment has been altered as 1st January 2007 by Amendment Act 42 of 2010.]
