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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(3)(g) in Tamil Nadu Value Added Tax Act, 2006

(g)every dealer who in the course of his business obtains or brings goods from outside the State or effects export of goods out of the territory of India shall get himself registered under this Act, irrespective of the quantum of his turnover in such goods.