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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(d) in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000

(d)In addition to the rectification of error in the return under clause (c), the executive authority shall levy penalty on such person or drawing and disbursing officer under sub-rule (2) of rule 9 treating such return as incorrect or incomplete under these rules.