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State of Tamilnadu - Section

Section 51 in Tamil Nadu Entertainments Tax Rules, 1939

51.

The Officer to whom the Government have delegated their powers [under section 5] [Substituted for the words 'under clause (a) of section 5' by G. O. P. No. 594, dated the 9th July 1985.] of the Act shall be the prescribed authority for the purpose of section 15 thereof.