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

State of Assam - Subsection

Section 17(2) in The Assam Amusements and Betting Tax Act, 1939

(2)Every person having the custody or control of any such accounts shall, when required in writing by an officer empowered in this behalf by the State Government permit such officer, or an officer authorised in writing by him in this behalf, to inspect and take copies of them.