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 0] [Section 169B] [Entire Act] State of Tamilnadu - Subsection Section 169B(5) in The Madurai City Municipal Corporation Act, 1971 (5)The tax leviable from a firm, association or Hindu undivided family may be levied on any adult member of the firm, association or family.
