Tamil Nadu Value Added Tax (Third Amendment) Act, 2008*
| [Tamil Nadu Act No. 50 of 2008] | [28th November, 2008] |
An Act further to amend the Tamil Nadu Value Added Tax Act, 2006
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 28th November, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Value Added Tax (Third Amendment) Act, 2008.
(2) It shall be deemed to have come into force on the 1st day of July, 2008.
2. Amendment of Second Schedule.- In the Second Schedule to the Tamil Nadu Value Added Tax Act, 2006, (Tamil Nadu Act ??? of 2006) in the entries in column (2) against item 3 in column (1) thereof, for the expression "the Indian Tariff Act, 1934 (Central Act 32 of 1934)," the expression "the Customs Tariff Act, 1975 (Central Act 51 of 1975)" shall be substituted.