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[Cites 0, Cited by 0] [Section 198B] [Entire Act]

State of Tamilnadu - Subsection

Section 198B(6) in Tamil Nadu Panchayats Act, 1994

(6)Where a person doing the same business in the same name in one or more places within the Panchayat Village, the income of such business in all places within the Panchayat Village shall be computed for the purpose of levy of tax and such person shall pay the tax in accordance with the provisions of this Chapter.