Section 7(1)(ii) in The Tamil Nadu Betting Tax Rules, 1935

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(ii) in The Tamil Nadu Betting Tax Rules, 1935

(ii)if so authorised by the [Assistant Commissioner of Commercial Taxes] [Substituted by G.O.P. No. 278, C.T. & Revenue, dated 10-3-1983.] [* * *] [Omitted by G.O. Ms. No. 136, Revenue, dated 18-1-1951.] into and Reserve Bank of India, Chennai Branch, or the [State Bank of India] [Substituted by G.O. Ms. No. 101, Revenue, dated 9-1-1956.], Ootacamund, to the credit of the Government.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 7(1)(ii) in The Tamil Nadu Betting Tax Rules, 1935