Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 2 in Collection of Income and the Incurring of Expenditure Rules 2. [Income to be collected on the due dates] [Heading was substituted by Notification No. SRO A-442 of 1963.]. - Every item of income of religious institutions shall be collected regularly and as far as may be, on the date on which it falls due.
