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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(8) in Tamil Nadu Value Added Tax Act, 2006

(8)If any person contravenes the provisions of sub-section (1) or sub-section (2), the whole amount of tax payable shall be recovered from such person and all provisions of this Act for the recovery of tax including those relating to levy of penalty and interest shall apply, as if the person is an assessee for the purpose of this Act.