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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Tamilnadu - Subsection

Section 15B(2)(i) in Tamil Nadu Entertainments Tax Act, 1939

(i)for the purpose of investigation of, or prosecution for, an offence under this Act, or under the Indian Penal Code (Central Act XLV of 1860) or under any other law for the time being in force; or