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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3) in The Assam Amusements and Betting Tax Act, 1939

(3)Notwithstanding anything contained in the Act, the State Government may, by general or special order and subject to such conditions as may be specified in the order, exempt any class of persons from the liability to the entertainments tax under the Act for admission to any entertainment or class of entertainments.