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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3) in Tamil Nadu Entertainments Tax Act, 1939

(3)The tax levied under clause (a) of sub-section (1) shall be recovered from the proprietor.]] [Added by Tamil Nadu Entertainments Tax and Local Authorities Finance (Amendment) Act, 1989 (Tamil Nadu Act 40 of 1989), with effect from the 1st July 1989.]