Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 4I] [Entire Act] State of Tamilnadu - Subsection Section 4I(2) in Tamil Nadu Entertainments Tax Act, 1939 (2)The tax levied under sub-section (1) shall be recoverable from the proprietor.
