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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(3)(g) in Tamil Nadu General Sales Tax Act, 1959

(g)any accounts, registers or documents of any dealer retained before the commencement of this Act under any of the provisions of the said Act or 1970 Act, as the case may be, shall, on the day immediately before the commencement of this Act, continued to be retained in accordance with the provisions of this Act;