Section 5F(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)[ ***] [Omitted by section 10(4) of the of the Tamil Nadu Entertainments Tax (Amendment) Act, 2004 (Tamil Nadu Act 38 of2004), which shall be deemed to have come into force on the 4th day of October 2004. Previously the expression '4-A, 4-B, 4-C' was omitted by section 10(3) of the Tamil Nadu Entertainments Tax and Local Finance (Amendment) Act, 1989 (Tamil Nadu Act 40 of 1989).]]
