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[Cites 0, Cited by 0] [Section 10C] [Entire Act]

State of Tamilnadu - Subsection

Section 10C(3) in Tamil Nadu Entertainments Tax Act, 1939

(3)Any person making any payment in compliance with a notice under this section shall be deemed to have made the payment under the authority of the proprietor and the receipt of the assessing authority shall constitute a good and sufficient discharge of the liability of such person to the extent of the amount referred to in the receipt.