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[Cites 0, Cited by 72] [Section 27(3)] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(3)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)one hundred and fifty per cent of the tax due on the assessable turnover that was wilfully not disclosed, if the tax due on such turnover is more than fifty per cent of the tax paid as per the return;