Section 4G(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)The provisions of this Act [other than sections 4,4-B, 4-D, 4-F, [***], 5-F, 5-G, 6(1), 7 and 13] and the rules made thereunder shall, so far as may be, apply in relation to the tax payable under sub-section (1).
