Section 31(1)(i) in Hyderabad Horse Racing and Betting Tax Rules, 1949

[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(1)(i) in Hyderabad Horse Racing and Betting Tax Rules, 1949

(i)forward to the Betting Tax Officer through the manager of a race meeting or other authorised officer of the race meeting a return in Form E setting forth the total amount of the monies paid or agreed to be paid by him in satisfaction of winning bets ; and

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State of Andhra Pradesh - Subsection

Section 31(1)(i) in Hyderabad Horse Racing and Betting Tax Rules, 1949