Section 6 in The Assam Amusements and Betting Tax Act, 1939
6. Sections 4 and 5 not to apply in certain cases.
- The provisions of Sections 4 and 5 shall not apply to any entertainment in respect of which a consolidated payment is made under Section 3, sub-section (3) and a tax charged under Clause (c) of sub-section (1) of Section 3.
