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[Cites 0, Cited by 1] [Section 19(4)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(4)(ii) in Tamil Nadu Value Added Tax Act, 2006

(ii)for use in manufacture of other goods and transfer to a place outside the State, otherwise than by way of sale: Provided that if a dealer has already availed input tax credit there shall be reversal of credit against such transfer.