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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2) in Tamil Nadu Entertainments Tax Act, 1939

(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions, limitations and conditions, if any, as maybe laid down by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, and shall also be subject to control and revision by them.