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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(4)When a ticket is so collected, the manager of a race meeting shall forthwith cause to be defaced to stamp on the ticket by tearing the ticket into two portions across the stamp and shall return one portion of the ticket to the person to be admitted to the race course or race meeting and shall retain and keep until mid-day following the conclusion of the race meeting the other portion thereof and shall then destroy it.