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[Cites 0, Cited by 0] [Section 7B(3)] [Section 7B] [Entire Act]

State of Tamilnadu - Subsection

Section 7B(3)(b) in Tamil Nadu Entertainments Tax Act, 1939

(b)one hundred per cent of tax assessed or reassessed, if the tax paid as per the return, falls short of the tax assessed or reassessed by more than ten per cent, but not more than fifty per cent;