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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(d) in Tamil Nadu Entertainments Tax Rules, 1939

(d)[ Notwithstanding that an appeal under clause (a) or an application under clause (c) has been preferred, the tax, fee or other amounts shall be paid in accordance with the assessment, or order or proceeding against which the application has been preferred:] [Inserted by G.O. Ms. No. 1841, Revenue, dated the 23rd June 1959.]