Section 10(4)(ii) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(4)(ii) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(ii)difference in the tax assessed under Section 8 or reassessed under Section 9 for any period and the sum already paid by the person in respect of such period, and

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State of Tamilnadu - Subsection

Section 10(4)(ii) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990