Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Hyderabad Horse Racing and Betting Tax Rules, 1949

5. Duty of manager to make return.

- The manager of a race meeting shall within seven days from the date of race meeting furnish to the Betting Tax Officer a return showing (separately for each class of payment) the gross sum received by him on account of payments for admission to the race course or a race meeting.