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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Tamilnadu - Subsection

Section 80(2)(e) in Tamil Nadu Value Added Tax Act, 2006

(e)the assessment to tax under this Act of any Hindu undivided family, firm or other association of persons, where such family, firm or association is partitioned or dissolved;