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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(d) in Tamil Nadu Sales Tax (Settlement of Arrears) Act, 2011

(d)Where it relates to arrears of penalty or interest or both and where there is no corresponding arrears of tax pending collection on the date of application, the applicant shall pay ten per cent of the penalty and twenty-five per cent of interest, the balance of penalty and interest shall be waived.