Section 169B(12)(b) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 169B(12)] [Section 169B] [Entire Act]

State of Tamilnadu - Subsection

Section 169B(12)(b) in The Madurai City Municipal Corporation Act, 1971

(b)shall be allotted a permanent account number and such person shall,-

(i)quote such number in all his returns to, or correspondence with, the Commissioner;

(ii)quote such number in all challans for the payment of any sum due under this Chapter.