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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2)(e) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(e)the procedure for any other matter incidental to the disposal of appeal and the value of Court-fee stamp which a memorandum of appeal or revision should bear.