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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(2)For the purpose of this rule, "Price of admission" means the price inclusive of the amount of the tax and there shall be marked on every ticket a statement that the price marked there on includes the tax.