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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(d) in Tamil Nadu Entertainments Tax Act, 1939

(d)for the checking of admission, the keeping of accounts and the furnishing of returns by the proprietors of entertainments [***] [Words 'to which the provisions of section 5 are applied or in respect of which the arrangements approved by the State Government for furnishing returns are made under section 6' were omitted by section 14(ii)(b) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958).];