Section 58A in Tamil Nadu Entertainments Tax Rules, 1939
58A. [ [Substituted by G.O. Ms. No. 3834, Revenue, dated the 13th December 1955.]
An Entertainments Tax Officer may require any person whose evidence he considers necessary for the purpose of any enquiry under the Act or the rules made thereunder to appear before him and give evidence. The Deputy Commercial Tax Officer or the Entertainments Tax Officer may examine such person on oath or affirmation.]
