Section 63 in Tamil Nadu Entertainments Tax Rules, 1939
63. [ [Substituted by G.O. Ms. No. 486, Revenue, dated the 10th February 1858.]
An Entertainments Tax Officer or an appellate or revising authority shall grant certified copies of depositions made under rule 58 or rule 61, as the case may be, to the parties concerned, if an application is made properly stamped.]
