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

State of Tamilnadu - Subsection

Section 2(18) in Tamil Nadu Value Added Tax Act, 2006

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