Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 169B] [Entire Act] State of Tamilnadu - Subsection Section 169B(3) in The Coimbatore City Municipal Corporation Act, 1981 (3)The rates of tax payable under sub-section (2) shall be published by the Commissioner in such manner as may be prescribed.
