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State of Tamilnadu - Section

Section 24 in Tamil Nadu Entertainments Tax Rules, 1939

24.

Tickets for payment of the difference in the case of admission from a lower to a higher class shall also be serially numbered in the manner specified in rule 23 and these tickets shall be shown separately in the register of tickets in Form II and in the return of tickets specified in the [permit or certificate of registration] [Inserted by G.O. Ms. No. 19, C.T., dated the 15th February 1999.] in Form IV.