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[Cites 0, Cited by 0] [Section 138I] [Entire Act]

State of Tamilnadu - Subsection

Section 138I(4) in Chennai City Municipal Corporation Act, 1919

(4)The provisions of this Chapter, other than the rates of tax specified in sub-section (2) of section 138-B and the provisions relating to penalty and interest, shall mutatis mutandisapply to the levy and collection of lax for the period mentioned in sub-section (3).