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[Cites 0, Cited by 0] [Section 5G] [Entire Act]

State of Tamilnadu - Subsection

Section 5G(2) in Tamil Nadu Entertainments Tax Act, 1939

(2)In making assessment under this section, the authority referred to under sub-section (1) may direct such person to pay in addition to the tax assessed under sub-section (1), a penalty not lower than fifty per cent and not more than one hundred and fifty per cent of the tax so levied.]