Section 4E(3) in Tamil Nadu Entertainments Tax Act, 1939
(3)The provisions of this Act [other than sections 4,4-B, 4-D, 4-F, [***] [This sub-section was substituted by Tamil Nadu Act 23 of 2003, which came into force on the 1st day of June 2003. This sub-section was substituted previously by Tamil Nadu Act 38 of 1997.]4-G, 5-F, 5-G, 6(1), 7 and 13] and the rules made thereunder shall, so far as. may be, apply in relation to the tax payable under sub-section (1)].
