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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(4) in The Assam Amusements and Betting Tax Act, 1939

(4)The entertainments tax, in the case of theatres, cinematograph exhibitions and circuses and any other class of entertainments which the State Government may direct, shall be charged, levied and paid with effect from the date on which this Act comes into force.