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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(7)(a) in Tamil Nadu Entertainments Tax Act, 1939

(a)any payment made by a person who, having been admitted to one part of a place of entertainment, is subsequently admitted to another part thereof, for admission to which a payment involving a tax or a higher tax is required;