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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(1)(b) in The Assam Amusements and Betting Tax Act, 1939

(b)for the use of tickets covering the admission of more than one person and the calculation of the tax thereon; and for the payment of the tax on the transfer from one part of a place of entertainment to another and on payments for seats or other accommodation;