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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(29) in Tamil Nadu Value Added Tax Act, 2006

(29)"place of business" means any place in the State where a dealer purchases or sells goods and includes -
(i)a warehouse, godown or other place where a dealer stores his goods;
(ii)a place where the dealer processes, produces or manufactures goods; and
(iii)a place where the dealer keeps his accounts, registers and documents.