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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(7) in Tamil Nadu Value Added Tax Act, 2006

(7)The authority granting the certificate of registration may by order and for good and sufficient cause forfeit the whole or any part of the security furnished by the dealer for realizing any amount of tax or penalty or interest payable by the dealer: Provided that no order shall be passed under this sub-section without giving the dealer an opportunity of being heard.