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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(4) in The Tamil Nadu Advertisements Tax Act, 1983

(4)The tax shall be assessed and collected in such manner as may be prescribed. For this purpose, the proprietor shall submit to the assessing authority such returns containing such particulars as may be prescribed and in such manner and within such period as may be prescribed.