Section 4H(5) in Tamil Nadu Entertainments Tax Act, 1939
(5)The provisions of this Act other than sections 4, 4-B, 4-D, 4-E, 4-F, 4-G, [***] [Words '5,5-A, 5-B, 5-C, 5-D, 5-E ' was omitted by Tamil Nadu Act 38 of2004, which came into force on the 4th October 2004.] 5-F and 5-G and the rules made thereunder shall, so far as may be, apply in relation to the tax payable under sub-section (1).]
