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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(c) in Tamil Nadu Entertainments Tax Rules, 1939

(c)[ "Entertainments Tax Officer" means any officer appointed by the Government, by name or by virtue of his office, to exercise the powers of Entertainments Tax Officer under these rules;] [Substituted by G.O. Ms. No. 2353, Revenue, dated the 19th August 1943.]