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[Cites 0, Cited by 0] [Section 15B(2)] [Section 15B] [Entire Act]

State of Tamilnadu - Subsection

Section 15B(2)(vii) in Tamil Nadu Entertainments Tax Act, 1939

(vii)to an officer of any department other than the Commercial Taxes Department of the State Government after obtaining the permission of the prescribed authority: