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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(3)Such certificate shall be exhibited in a prominent place in the public entrance to the race course or race meeting at the time the public are admitted and during the race meeting. No correction or erasure of any kind shall be made or allowed to be made in the certificate.