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[Cites 0, Cited by 0] [Section 138B(12)] [Section 138B] [Entire Act]

State of Tamilnadu - Subsection

Section 138B(12)(a) in Chennai City Municipal Corporation Act, 1919

(a)shall be issued with a pass book containing such details relating to such payment of tax as may be prescribed and if the pass book is lost or accidentally destroyed, the commissioner may, on an application made by the person accompanied by such fee: as may be fixed by the council, issue to such person a duplicate of the pass book,