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State of Tamilnadu - Section

Section 73 in Tamil Nadu Value Added Tax Act, 2006

73. Cognizance of offences.

- No prosecution for any offence under sub-section (4) of section 71 shall be instituted except with the written consent of the [Joint] [Substituted by Tamil Nadu Amendment Act 18 of 2009, with effect from 30th July 2008] Commissioner.