[Act No.
06 of 2021] [25th
February, 2021] An Act further to amend the
Tamil Nadu Goods and Services Tax Act, 2017. Be it enacted by the
Legislative Assembly of the State of Tamil Nadu in the Seventy-second Year of
the Republic of India as follows:-- (1)
This Act may be called the Tamil Nadu Goods and Services Tax
(Amendment) Act, 2021. (2)
It shall come into force at once. In section 173 of the Tamil
Nadu Goods and Services Tax Act, 2017 (Tamil Nadu Act 19 of 2017), after clause
(v), the following clause shall be added, namely:-- "(vi)
section 14 of the Tamil Nadu Sugar Factories Control Act, 1949 (Tamil Nadu Act
XX of 1949) shall be omitted.".TAMIL NADU GOODS AND SERVICES TAX
(AMENDMENT) ACT, 2021
PREAMBLE