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

State of Tamilnadu - Subsection

Section 2(9) in Tamil Nadu Value Added Tax Act, 2006

(9)"branded" means any goods sold under a name or a trade mark registered or pending registration or pending registration of transfer under the Trade and Merchandise Marks Act, 1958 (Central Act 43 of 1958) or the Trade Marks Act, 1999 (Central Act 47 of 1999).