Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Value Added Tax (Second Amendment) Act, 2010 22 of 2010 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 19 Tamil Nadu Value Added Tax (Second Amendment) Act, 2010 22 of 2010 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 Sixty-first year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Value Added Tax (Second Amendment) Act, 2010. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 19 :- In section 19 of the Tamil Nadu Value Added Tax Act, 2006, after sub-section (19), the following sub-section shall be added, namely:-- "(20) Notwithstanding anything contained in this section, where any registered dealer has sold goods at a price lesser than the price of the goods purchased by him, the amount of the input tax credit over and above the output tax of those goods shall be reversed.".