Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25B] [Entire Act] State of Assam - Subsection Section 25B(3) in The Assam Amusements and Betting Tax Rules, 1939 (3)When the officer who demanded the security is satisfied that refund claimed is due, wholly or in part, he shall record an order sanctioning the refund.
