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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4)(b) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(b)in any other case, the appellate authority or the Joint Commissioner of Commercial Taxes, as the case may be, may pass such orders in the appeal as it deems just and proper.