The Tamil Nadu Value Added Tax (Special Provision) Act, 2010

TAMIL NADU VALUE ADDED TAX (SPECIAL PROVISION) ACT, 2010  
ACT NO. 42 of 2010  
 
ARRANGEMENT OF SECTIONS 
1. Short Title  
2. Section 2 Of Tamil Nadu Act 22 Of 2010 deemed  to have come into force on the 1st day 
of  January 2007 
3. Repeal And Saving 
  
TAMIL NADU VALUE ADDED TAX (SPECIAL PROVISION) ACT, 2010 
ACT NO. 42 of 2010 
[27th November 2010] 
An Act to bring provision of the Tamil Nadu Value Added Tax (Second Amendment) Act, 
2010 into force with retrospective effect.  
 
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.-This Act may be called the Tamil Nadu Value Added Tax (Special Provision) 
Act, 2010.  
 
2. Section 2 of Tamil Nadu Act 22 of 2010 deemed To have come into force on The 1st 
day of January 2007.-  Notwithstanding anything contained in sub-section (2) of Section 1 
of the Tamil Nadu Value Added Tax (Second Amendment) Act, 2010 (Tamil Nadu Act 22 of 
2010) (hereinafter referred to as the 2010 Act) and in the Notification of the State 
Government in the Commercial Taxes and Registration Departme nt No. 
II(2)/CTR/527(b)/2010, published at page1 in Part II -Section 2 of the Tamil Nadu 
Government Gazette Extraordinary, dated the 19th day of August 2010, Section 2 of the 
2010 Act shall be deemed to have come into force on the 1st day of January 2007.  
 
3. Repeal And Saving .- (1) The Tamil Nadu Value Added Tax (Special Provision) 
Ordinance, 20101 (Tamil Nadu Ordinance 7 of 2010) is hereby repealed.  
 (2) Notwithstanding such repeal, anything done or any action taken under the said 
Ordinance shall be deemed to have been done or taken under this Act. 

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