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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(c) in The Tamil Nadu Betting Tax Rules, 1935

(c)after deducting from the gross takings the commission of 10 per cent payable to the Club and the tax due to the Government [* * *] [Omitted by G.O. Ms. No. 767, Revenue, dated 12-3-1964.] the dividends payable on each winning and place horse shall be worked out in "win" and "place" calculating sheets which shall be in Forms C and D, respectively, in respect of race-meetings held at Guindy and in Forms C-1 and C-2, D-1 and D-2, respectively, in respect of race-meetings held at Ootacamund;