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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(1)Where the tax is calculated on a lumpsum paid for season ticket or for a ticket authorising admission to any race course or a race meeting during a certain period of time, the ticket shall, before being issued, be marked with the name of the person to whom it is issued.