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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(k) in Tamil Nadu Entertainments Tax Act, 1939

(k)[ for appeals and revisions in respect of proceedings under this Act, the period within which such appeals and revisions should be preferred and the fees to be paid, in respect of such appeals and revisions.] [Substituted for the original clause (k) by section 14(ii)(c) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1958 (Tamil Nadu Act V of 1958), which shall came into force on 1st April 1958.]