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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(14)(i) in Tamil Nadu Local Authorities Entertainments Tax Act, 2017

(i)any payment made by a person who, having been admitted to one part of a place of entertainment, is subsequently admitted to another part thereof, for admission to which a payment involving a tax or a higher tax is required;