Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(7) in Tamil Nadu Local Authorities Entertainments Tax Act, 2017 (7)The entertainments tax on recreation parlour shall be calculated at the rate of twenty per cent on each payment to the recreation parlour.
