Section 18(2)(d) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(d) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(d)any other matter including levy of fees for which there is no specific provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act; and

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State of Tamilnadu - Subsection

Section 18(2)(d) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990