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[Cites 0, Cited by 48] [Entire Act]

State of Tamilnadu - Section

Section 138 in Chennai City Municipal Corporation Act, 1919

138. Rules in Schedule IV.

- The rules and tables embodied in Schedule IV shall be read as part of this Chapter.[Chapter V-A] [Chapter V-A (sections 138-A to 138-1) was inserted by Tamil Nadu Act 59 of 1998.] Tax on Profession, Trade, Calling and Employment