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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Tamilnadu - Subsection

Section 45A(iii) in Tamil Nadu Entertainments Tax Rules, 1939

(iii)The applicant shall prove the bona fides and correctness of the particulars in the application by producing the relevant records maintained by the institution with a copy of the latest audited statement of accounts of the beneficiary institution.