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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Tamilnadu - Subsection

Section 7B(5) in Tamil Nadu Entertainments Tax Act, 1939

(5)In computing the period of limitation for assessment or reassessment under this section, the time during which the proceedings for assessment or reassessment remained stayed under the orders of a Civil Court or other competent authority shall be excluded.]