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[Cites 0, Cited by 0] [Section 4F] [Entire Act]

State of Tamilnadu - Subsection

Section 4F(1) in Tamil Nadu Entertainments Tax Act, 1939

(1)Notwithstanding anything contained in section 7, there shall be levied and paid to the State Government a tax (hereinafter referred to as the entertainment tax), calculated at [ten] per cent on each payment for admission to an amusement.