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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(4) in Tamil Nadu Value Added Tax Act, 2006

(4)When the decision on the question of law in the other case becomes final, it shall be applied to the relevant case and the assessing authority shall, if necessary, amend the order referred to in sub-section (3) in conformity with such decision.