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[Cites 0, Cited by 2] [Entire Act]

State of Tamilnadu - Section

Section 95 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

95. Contribution not to be levied in certain cases.

- It shall not be competent for the Commissioner to levy any contribution for more than three faslis immediately preceding the fasli in which a notice of assessment is issued under section 94.