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[Cites 0, Cited by 45] [Section 19(10)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(10)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)The registered dealer shall not claim input tax credit until the dealer receives an original tax invoice duly filled, signed and issued by a registered dealer from whom the goods are purchased, containing such particulars, as may be prescribed, of the sale evidencing the amount of input tax.