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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999

(4)If any person loses his pass book or card or if it is mutilated, he may apply to the Commissioner for a duplicate pass book along with a chalan for Rs. 10 paid in the municipal office. In the case of mutilated pass book or card, it shall also be enclosed along with the application. The Commissioner shall furnish the duplicate pass book or card within fifteen days from the date of receipt of such application and such duplicate pass book or card will be valid up to the issue of a new pass book or card after a general revision of tax.