Section 5(5)(b) in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000

[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

(b)The return filed by a person under sub-rule (4) shall be valid for a period of five years.

Legal Document View