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State of Tamilnadu - Section

Section 18 in Assessment, Levy and Recovery of Contribution Costs Rules

18.

The requisition referred to in sub- section (3) of section 94 shall-
(i)if it relates to the recovery of contributions including audit fees payable under section 92, be in Form I annexed hereto; and
(ii)if it relates to the recovery of costs and expenses payable under section 93, be in Form II annexed hereto.