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

State of Tamilnadu - Subsection

Section 3(3) in Rules Under the Tamil Nadu Additional Assessment and Additional Water Cess Act, 1963

(3)Objections to the proposed levy, if any, shall be made in writing by the assessee to the assessing authority and shall be presented either i n person or by agent within the time specified in the notice.