Section 15(2)(a) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(a) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(a)one and one half per cent, of the amount of tax for each month for the first three months, after the last date by which the person should have paid that tax, and

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State of Tamilnadu - Subsection

Section 15(2)(a) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990