Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 20 in The Assam Amusements and Betting Tax Rules, 1939

20.

All applications for exemption under Section 8 of the Act shall be made to the prescribed officer, not less than thirty days before the date of entertainment:Provided that the prescribed officer, may for good and sufficient reasons to be recorded in writing condone the delay in making of an application under the rule.