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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(13) in Tamil Nadu Value Added Tax Act, 2006

(13)[ "Commercial Tax Officer" means any person appointed by the Commissioner by name or by virtue of his office, to exercise the powers of a Commercial Tax Officer;] [Substituted by Tamil Nadu Amendment Act 18, of 2009, with effect from 30th July 2008.]