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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1)(h) in The Assam Cinemas (Regulation) Rules, 1960

(h)a clearance certificate from the Superintendent of Taxes of the area concerned to the effect that no amount of tax due under the Assam Amusement and Betting Tax Act, 1939, has retained unpaid.