Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 164] [Entire Act] State of Tamilnadu - Subsection Section 164(b) in The Coimbatore City Municipal Corporation Act, 1981 (b)at such rate as may be fixed by the Government not exceeding five per cent, on the amount specified below against such instrument:
