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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(vi) in Tamil Nadu Entertainments Tax Rules, 1939

(vi)If, at any time, the deposit already furnished by a proprietor under sub-rule (i) is found to be inadequate, it shall be open to the Entertainments Tax Officer, by notice, to require the proprietor to make an additional deposit within the time specified in the notice.