Section 8(2) in Tamil Nadu Entertainments Tax Act, 1939
(2)[ The State Government may, subject to such conditions as they deem fit, by general or special order, exempt any entertainment or class of entertainments from liability to the entertainments tax payable under this Act.] [Substituted by section 2(2) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958).]
