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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttar Pradesh - Subsection

Section 50(3) in The U.P. Entertainments and Betting Tax Rules, 1981

(3)The bookmaker shall also prepare, in duplicate, a statement in Form 'O' appended to these rules showing the total number of cards issued and the total amount of tax collected at all the race meetings held during a week.