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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Assam - Subsection

Section 5A(1) in The Assam Amusements and Betting Tax Act, 1939

(1)If the taxing authority is satisfied that any return submitted under Section 4 by a proprietor in relation to a cinematograph exhibition and cable service is correct and complete, he shall assess the amount of tax payable, if any, by the proprietor on the basis thereof.