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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in The Assam Amusements and Betting Tax Act, 1939

(1)Any sum due and account of the entertainments tax or tax due under Section 3-A and Clause (c) of sub-section (1) of Section 3 shall be recoverable by the State Government as an arrear of land revenue.