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[Cites 0, Cited by 0] [Section 4I] [Entire Act]

State of Tamilnadu - Subsection

Section 4I(1) in Tamil Nadu Entertainments Tax Act, 1939

(1)Notwithstanding anything contained in Sections 4 and 7, there shall be levied and paid to the State Government a tax (hereinafter referred to as the 'entertainment tax') calculated at the rate of thirty per cent of the gross charges excluding the service tax, received by the provider of a direct to home service.