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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Tamilnadu - Subsection

Section 6A(1) in Tamil Nadu Value Added Tax Act, 2006

(1)Notwithstanding anything contained in this Act, every dealer manufacturing bricks may, at his option, instead of paying tax in accordance with the provisions of sub-section (2) of Section 3, pay tax, for each year, by way of composition the lumpsum linked with production capacity of each kiln as specified in the Seventh Schedule.