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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Neera Rules, 2017

(2)Every such application shall be affixed with a Court-fee stamp of Rs.2/- (Rupees two only) along with a treasury receipt in proof of having remitted Rs.500/- (Rupees five hundred only) as licence fee under the Head of Account specified by the Licensing Authority.