Legal Document View

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
[Cites 0, Cited by 1] [Section 48A(3)] [Section 48A] [Entire Act]

State of Tamilnadu - Subsection

Section 48A(3)(i) in Tamil Nadu Value Added Tax Act, 2006

(i)on the applicant who has sought for the clarification or advance ruling ;