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[Cites 0, Cited by 0] [Section 198D] [Entire Act]

State of Tamilnadu - Subsection

Section 198D(2) in Tamil Nadu Panchayats Act, 1994

(2)Every such return shall accompany with the proof of payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.