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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(33)(b) in Tamil Nadu Value Added Tax Act, 2006

(b)Where there is a single contract of sale or purchase of goods, situated at more places than one, the provisions of clause (a) shall apply as if there were separate contracts in respect of the goods at each of such places.