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[Cites 0, Cited by 0] [Section 21D] [Entire Act]

State of Tamilnadu - Subsection

Section 21D(5) in Tamil Nadu Entertainments Tax Rules, 1939

(5)If the Entertainments Tax Officer is satisfied that a certificate of registration or a copy thereof is lost or destroyed accidentally, he shall, on an application submitted by the proprietor, issue a duplicate of the certificate of registration, free of cost.