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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Tamilnadu - Subsection

Section 21B(3) in Tamil Nadu Entertainments Tax Rules, 1939

(3)On receipt of the application in Form I, the Entertainments Tax Officer shall, after satisfying himself as to the correctness of the information furnished in the application and after making such enquiry as he considers necessary within thirty days from the date of receipt of application, issue a certificate of registration in Form I-A.