Section 21(1) in Tamil Nadu Entertainments Tax Act, 1939
(1)The Government may, by Notification, provide that the provisions contained in the Information Technology Act, 2000 (Central Act 21 of 2000) and the Rules made and directions given under the said Act, including the provisions relating to digital signatures, electronic governance, attribution, acknowledgement and dispatch of electronic records, secure electronic records and secure digital signatures and digital signature certificates as are specified in the said notification, shall, insofar as they may, as far as feasible, apply to the procedures under this Act.
