Legal Document View

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
[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(7)(d) in Tamil Nadu Entertainments Tax Act, 1939

(d)[ any payment deemed to have been made under sub-section (1-A) of section 4 in respect of any taxable complimentary ticket; [Substituted by Tamil Nadu Entertainments Tax (Second Amendment) Act, 1995 (Tamil Nadu Act 39 of 1995).]