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[Cites 0, Cited by 2] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(4) in Tamil Nadu Value Added Tax Act, 2006

(4)Any person making any payment to the dealer after receipt of the notice referred to in this section, shall be personally liable to the assessing authority to the extent of the payment made or to the extent of the liability of the dealer for the amount due under this Act, whichever is less.