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[Cites 0, Cited by 0] [Section 67(9)] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(9)(i) in Tamil Nadu Value Added Tax Act, 2006

(i)that the goods shall be kept in the office, godown or other place within the State, belonging to the owner of the goods vehicle or boat and in the custody of such owner; and