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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Assam - Subsection

Section 3C(1) in The Assam Amusements and Betting Tax Act, 1939

(1)The proprietor of a cable television network providing cable service shall be liable to pay entertainment tax at such rates not exceeding rupees one thousand and two hundred for every subscriber for every year, as the Government may from time to time, notify in this behalf.