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[Cites 0, Cited by 0] [Section 138B] [Entire Act]

State of Tamilnadu - Subsection

Section 138B(9) in Chennai City Municipal Corporation Act, 1919

(9)Every such return shall accompany with the proof of payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.