Section 4B(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)[***] [Words 'Save as otherwise provided in sub-section (1)' was substituted by Tamil Nadu Entertainments Tax and Local Authorities Finance (Amendment) Act, 1989 with effect from 1st July 1989.] The provisions of this Act (other than section 13) and the rules made thereunder shall, so far as may be, apply in relation to the additional surcharge payable under this section, as they apply in relation to the entertainments tax payable under this Act.]
