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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(a) in The Assam Amusements and Betting Tax Act, 1939

(a)in the case of games, sports, music or dramatic performances organised by a State Body (or any other body affiliated to it which is either registered under the Societies Registration Act, 1860, or affiliated to an All India Body constituted for similar purpose-twelve and a half per centum of such payment: