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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(b) in The Assam Amusements and Betting Tax Act, 1939

(b)that the entertainment is of a wholly educational character (any question on that point to be determined in the case of difference by the State Government in the Department of Education); or