Section 2(1) in Tamil Nadu Value Added Tax Act, 2006
(1)[ "Additional Commissioner" means any person appointed to be an Additional Commissioner of Commercial Taxes under section 48;] [Substituted by Tamil Nadu Amendment Act 18 of 2009, with effect from 30th July 2008.](1-A) "Administrative Deputy Commissioner" means any person appointed to be an administrative Deputy Commissioner of Commercial Taxes under Section 48;}
