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[Cites 0, Cited by 17] [Section 48A] [Entire Act]

State of Tamilnadu - Subsection

Section 48A(4) in Tamil Nadu Value Added Tax Act, 2006

(4)The Authority shall have power to review, amend or revoke its clarification or advance ruling at any time for good and sufficient cause after giving an opportunity of being heard to the affected parties.