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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(1)(b) in Tamil Nadu Entertainments Tax Rules, 1939

(b)[ Every order passed on appeal under clause (a) shall, subject to revision by the Entertainments Tax Deputy Commissioner of the range concerned or any officer authorised by the Government under clause (bb) of sub-rule (2) or the Entertainments Tax Commissioner, be final.] [Substituted by G.O. Ms. No. 1204, C.T. b R.E., dated the 30th August 1976.]