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[Cites 0, Cited by 1] [Section 64(2)] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(2)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)Every registered dealer shall keep at the place of business specified in the certificate of registration, books of account for the current year. If more than one place of business in the State is specified in the certificate of registration, the books of account relating to each place of business for the current year shall be kept in the place of business concerned.