Section 4D(2) in Tamil Nadu Entertainments Tax Act, 1939
(2)The provisions of this Act (other than sections 4(1), [*] [Words '4-B, 4-C' was omitted by section 5(ii) of the Tamil Nadu Entertainments Tax and Local Authorities Finance (Amendment) Act, 1989 (Tamil Nadu Act 40 of 1989).] [*] [Words '5-A, 5-B, 5-C, 5-D, 5-E' was omitted by section 4 of the Tamil Nadu Entertainments Tax (Amendment) Act, 2004 (Tamil Nadu Act 38 of 2004), which shall be deemed to have come into force on the 4th day of October 2004.] 9 and 13] [Substituted by section 4 of the Tamil Nadu Entertainments Tax (Second Amendment) Act, 1994 (Tamil Nadu Act 38 of 1994).] and the rules made thereunder shall, so far as may be apply in relation to the tax payable under sub-section (1).]
