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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Assam - Subsection

Section 12B(2) in The Assam Amusements and Betting Tax Act, 1939

(2)No proprietor of a cable television network shall provide entertainment unless he obtains permission from the Commissioner or any other officer authorised by him in this behalf, in the manner prescribed.