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[Cites 0, Cited by 4] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)Every dealer, other than a casual trader or agent of a non-resident dealer, whose total turnover for a year is not less than rupees five lakhs and every casual trader or agent of a non-resident dealer, whatever be his total turnover, for a year shall pay tax under this Act.