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[Cites 0, Cited by 0] [Section 169B] [Entire Act]

State of Tamilnadu - Subsection

Section 169B(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)Every company which transacts business and every person, who is engaged actively or otherwise in any profession, trade, calling or employment within the City on the first day of the half-year for which return' is filed, shall pay half-yearly tax at the rates specified in the Table below in such manner as may be prescribed:-
SI. No. Average half-yearly income Half-yearly tax
(1) (2) (3)
  From To  
1. Up to Rs. 21,000   Nil
2. Rs. 21,001 Rs. 30,000 Rs. 60
3. Rs. 30,001 Rs. 45,000 Rs. 150
4. Rs. 45,001 Rs. 60,000 Rs. 300
5. Rs. 60,001 Rs. 75,000 Rs. 450
6. Rs. 75,001 and above   Rs. 600