Tamil Nadu Value Added Tax (Third Amendment) Act, 2009
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Value Added Tax (Third Amendment) Act, 2009 [05 August 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of Fourth Schedule Tamil Nadu Value Added Tax (Third Amendment) Act, 2009 [05 August 2009] The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 5th August 2009 and is hereby published for general information:- 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 Sixtieth 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 (Third Amendment) Act, 2009 (ACT No.23 OF 2009). (2) It shall be deemed to have come into force on the 1st day of April 2009. 2. Amendment Of Fourth Schedule :- In the Fourth Schedule to the Tamil Nadu Value Added Tax Act, 2006 (Tamil Nadu Act 32 of 2006), in Part-B, after item 41 and the entries relating thereto, the following items and entries shall be inserted, namely:- "41-A. Handmade steel trunk boxes. 41-B. Handmade in containers.". By order of the Governor S. Dheenadhayalan, Secretary to Government, Law Department.
Act Metadata
- Title: Tamil Nadu Value Added Tax (Third Amendment) Act, 2009
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23466
- Digitised on: 13 Aug 2025