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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(25) in Tamil Nadu Value Added Tax Act, 2006

(25)"Joint Commissioner" means any person appointed to be a Joint Commissioner of Commercial Taxes under section 48;[(25-A) "Joint Commissioner (Enforcement)" means any person appointed to be a Joint Commissioner of Commercial Taxes (Enforcement) under section 48;] [Inserted by Tamil Nadu Amendment Act 18 of 2009, with effect from 30th July 2008.]