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[Cites 0, Cited by 2] [Section 70(2)] [Section 70] [Entire Act]

State of Tamilnadu - Subsection

Section 70(2)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)If the [seller or] [These words have been added by Section 2 of the Tamil Nadu Amendment Act 28 of 2011, given with effect from 1st November 2011] consignor or transferor of the goods fails to comply with clause (b), it shall be deemed that the goods carried thereby have been sold within the State by the consignor or transferor and such [seller or] [These words have been added by Section 2 of the Tamil Nadu Amendment Act 28 of 2011, given with effect from 1st November 2011] consignor or transferor shall, notwithstanding anything contained in section 3, be liable to pay tax in accordance with the provisions of this Act, irrespective of the quantum of turnover and also penalty which shall be one hundred and fifty per cent of such tax.