Section 49(2)(c) in Tamil Nadu Entertainments Tax Rules, 1939

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(c) in Tamil Nadu Entertainments Tax Rules, 1939

(c)[ Notwithstanding that an application has been preferred under clause (b), the tax, fee or other amount shall be paid in accordance with the assessment order or proceedings against which the application has been preferred:] [Inserted by G.O. Ms. No. 1880, Revenue, dated the 6th May 1957.]

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State of Tamilnadu - Subsection

Section 49(2)(c) in Tamil Nadu Entertainments Tax Rules, 1939