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[Cites 0, Cited by 3] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu Value Added Tax Act, 2006

(2)The provisions of sub-sections (3) to (8) of section 27, shall, as far as may be, apply to assessment or re-assessment under sub-section (1) as they apply to the re-assessment of escaped turnover under sub-section (1) of section 27.