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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000

(3)In the case of renewal of licence, the fee shall be paid in advance along with application for renewal at one hundred and twenty-five per cent of the previous year's licence fee paid subject to the adjustment of excess or deficit after finalising the gross income for the previous year.