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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Tamilnadu - Subsection

Section 143(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Every person having possession, custody or control of any taxable carriage or animal shall be liable for the full half-yearly tax if the carriage or animal has been kept within the City for an aggregate period of not less than sixty days in the half-year.