Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act] State of Tamilnadu - Subsection Section 80(2)(o) in Tamil Nadu Value Added Tax Act, 2006 (o)the maintenance of purchase bills or accounts of purchases and sales by dealers and the time for which they should be preserved;