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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(6) in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999

(6)Where such rectification has the effect of reducing an assessment, the excess amount, if any, paid by a person shall be adjusted towards any tax that may accrue in future.