- [(1) This Act may be called the Tamil Nadu Value Added Tax (Second Amendment ) Act, 2016 [2015] [Published in the Tamil Nadu Gazette Extraordinary Part IV - Section 2 dated 15th December 2006].[Omitted] [This was omitted '(2) It extends to the whole of the State of Tamil Nadu.' by Act No 5 of 2015 Tamil Nadu Value Added Tax (Amendment) Act, 2015 dated 31st March 2015](2)[ It shall come into force on such date as the [State ] Government may, by Notification, appoint.] [The Act has come into force from 1st January 2007 vide Notification No. II (2) /CTR/ 651(b) / 2006 - GO.Ms.No.189, Commercial Taxes and Registration (BI) dated 28-12-2006 published in the Tamil Nadu Government Gazette Extraordinary Part II, Section 2 dated 28-12-2006].(2)[ It shall be deemed to have come into force on the 1st day of January 2007
