Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Assam - Subsection Section 21(b) in The Assam Amusements and Betting Tax Rules, 1939 (b)"the prescribed officer" in regard to the entertainments shall be the Commissioner of Taxes or any other officer or officers authorised by him.
