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[Cites 0, Cited by 199] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(11) in Tamil Nadu Value Added Tax Act, 2006

(11)In case any registered dealer fails to claim input tax credit in respect of any transaction of taxable purchase in any month, he shall make the claim before the end of the financial year or before ninety days from the date of purchase, whichever is later.