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[Cites 0, Cited by 3] [Section 19(3)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)Input tax credit shall be allowed for the tax paid under section 12 of the Act, subject to clauses (a) and (b) of this sub-section.