Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(4) in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000

(4)If any pass book or card is lost or mutilated, the person concerned may apply to the executive authority for a duplicate pass book or card along with a challan for rupees ten paid in the office of the panchayat concerned. In the case of mutilated passbook or card, such mutilated pass book or card shall also be enclosed along with the application. The executive authority shall furnish the duplicate pass book or card within fifteen days from the date of receipt of such application and such duplicate pass book or card shall be valid up to the issue of a new pass book or card after a general revision of tax.