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[Cites 0, Cited by 0] [Section 169B] [Entire Act]

State of Tamilnadu - Subsection

Section 169B(6) in The Coimbatore City Municipal Corporation Act, 1981

(6)Where a person doing the same business in the same name in one or more places within the City the income of such business in all places within the City shall be computed for the purpose of levy of tax and such person shall pay the tax in accordance with the provisions of this Chapter.