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State of Tamilnadu - Section

Section 44 in Tamil Nadu Value Added Tax Act, 2006

44. Recovery of penalty or interest.

- Any penalty or interest payable under this Act, shall be deemed to be tax under this Act, for the purposes of collection and recovery and shall be without prejudice to the institution of any proceeding for an offence under this Act, or for the recovery of the entire amount remaining unpaid under this Act.