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Supreme Court Upholds Validity of Provisions of TN VAT Act, 2006 - (20 Aug 2019)

SALES TAX/VAT

Supreme Court of India has upheld the decision of the High Court of Judicature at Madras and has rejected a batch of writ petitions which challenged the constitutional validity of the provisions of the Tamil Nadu Value Added Tax Act, 2006 (TN VAT Act, 2006).

Tags : SUPREME COURT   TN VAT ACT   2006  

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