Section 20(1)(b) in Assessment, Levy and Recovery of Contribution Costs Rules

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(b) in Assessment, Levy and Recovery of Contribution Costs Rules

(b)If the amount of the miscellaneous demand exceeds Rs. 500 (Rupees five hundred only), the Commissioner may, with the previous sanction of the Government, waive the collection of such amount in full, or in part or direct that such amount or part thereof be collected in instalments not exceeding ten.

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State of Tamilnadu - Subsection

Section 20(1)(b) in Assessment, Levy and Recovery of Contribution Costs Rules