Section 59 in Tamil Nadu Entertainments Tax Rules, 1939
59. [ [Substituted by G.O. Ms. No. 1025, Revenue, dated the 3rd April 1959.]
An Entertainments Tax Officer shall have all the powers conferred on a Court by the Code of Civil Procedure, 1908 (Central Act V of 1908) for the purpose of securing the attendance of persons or the production of documents.]
