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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in The Assam Amusements and Betting Tax Act, 1939

(2)All monies which a licensed bookmaker for horse race is liable to make over to the prescribed officer under Section 19 shall be recoverable from the licensed bookmaker for horse race as an arrear of land revenue.