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[Cites 0, Cited by 0] [Section 30C] [Entire Act]

State of Tamilnadu - Subsection

Section 30C(3) in Tamil Nadu Entertainments Tax Rules, 1939

(3)The return in Form II-C containing the details of the tickets issued or sold for each day in a month shall be sent to the Entertainments Tax Officer along with the prescribed return in Form II-D on or before the 10th day of the succeeding month. The returns shall be signed by the proprietor].