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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(d) in The Tamil Nadu Betting Tax Rules, 1935

(d)the gross takings at each race together with the amount of tax due as calculated in the forms referred to in clause (c) shall then be entered in an account which shall be in Form-E in respect of race-meetings held at Guindy and in Form E-1 in respect of race-meetings held at Ootacamund;