Tamil Nadu Additional Sales Tax (Amendment) Act, 2002*
| [Tamil Nadu Act No. 23 of 2002] | [25th May, 2002] |
An Act further to amend the Tamil Nadu Additional Sales Tax Act, 1970
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th May, 2002 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Additional Sales Tax (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Additional Sales Tax Act, 1970 (Tamil Nadu Act ??? of 1970), in sub-section (1) in clause (aa), after the Explanation 11, the following Explanatiors shall be inserted, namely:-
"Explanation III.-‘Taxable turnover’ for the purpose of this clause in respect of a dealer liable to pay tax under section 3-G of the said Act shall be the total turnover.
Explanation IV.-‘Taxable turnover’ for the purpose of this clause does not include the turnover of resale taxable under section 3-H of the said Act.
Explanation V.-‘Taxable turnover’ for the purpose of this clause in respect of a dealer liable to pay tax under section 7-C of the said Act for the financial years commencing on the 1st day of April, 1993, shall be the total value referred to in the said section.".