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

State of Tamilnadu - Subsection

Section 7(2) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(2)If any person liable to pay tax under this Act, having furnished return under sub-section (1), discovers any omission or incorrect statement therein he may furnish a revised return before the expiry of three months from the last date prescribed for furnishing the return under sub-section (1).