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(2) in The Assam Amusements and Betting Tax Rules, 1939 (2)No claim for refund of the security deposit shall be allowed unless it is made within one year from the date of deposit.
