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

State of Tamilnadu - Subsection

Section 10D(a) in Tamil Nadu Entertainments Tax Act, 1939

(a)the tax payable under this Act by such family, firm or association of persons for the period up to the date of such partition or dissolution shall be assessed as if no such partition or dissolution had taken place and all the provisions of this Act shall apply accordingly; and