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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198B] [Entire Act] State of Tamilnadu - Subsection Section 198B(5) in Tamil Nadu Panchayats Act, 1994 (5)The tax leviable from a Firm, Association or Hindu Undivided Family may be levied on any adult member of the Firm, Association or Family.
