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[Cites 0, Cited by 6] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(4) in Tamil Nadu Value Added Tax Act, 2006

(4)The powers under sub-section (1) may be exercises by the assessing authorities even though the original order of assessment, if any, passed in the matter has been the subject matter of an appeal or revision.