Section 138B(12)(b) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 138B(12)(b) in Chennai City Municipal Corporation Act, 1919

(b)shall be allotted a permanent account number and such person shall-

(i)quote such number in all this returns to, or correspondence with the Commissioner;

(ii)quote such number in all chalans for the payment of any sum due under this Chapter.