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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Tamil Nadu Entertainments Tax Rules, 1939

(2)[ The proprietor shall pay the due tax by a crossed cheque drawn in favour of the Entertainments Tax Officer or into a Government Treasury. He shall attach the cheque or the treasury receipt to the return to which tax relates.] [Inserted by G.O. No. 958, Revenue, dated the 26th April 1948.]