Section 13 in Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011
13. Information to be sent to authorities under relevant Act.
- The designated authority shall inform the assessing authority or appellate authority or revisional authority, as the case may be, under the relevant Act, who for the time being, has jurisdiction over the applicant under the relevant Act,-(a)the fact of making of an application by the applicant under section 5;(b)the fact of passing of any order by the designated authority under section 8;(c)the fact of revocation of any certificate under section 12; and(d)such other matters as it may deem necessary in such form, in such manner, and within such time, as may be prescribed.
