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

State of Tamilnadu - Subsection

Section 169B(9) in The Madurai City Municipal Corporation Act, 1971

(9)Every such return shall accompany with the proof of payment of the full amount of tax due according to the return and a return without such proof of payment shall not be deemed to have been duly filed.