Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 198B] [Entire Act] State of Tamilnadu - Subsection Section 198B(3) in Tamil Nadu Panchayats Act, 1994 (3)The rate of tax payable under sub-section (2) shall be published by the Inspector in such manner as may be prescribed.
