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] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(b) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(b)[ "Betting Tax Officer" means any officer above the rank of Commercial Tax Officer authorised by the Commissioner of Commercial Taxes for the purpose of the Regulation and these rules.] [Substituted by Notification No. G.O.Ms. No. 241, dated 23.3.1999.]