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[Cites 0, Cited by 0] [Section 5A(3)] [Section 5A] [Entire Act]

State of Assam - Subsection

Section 5A(3)(b) in The Assam Amusements and Betting Tax Act, 1939

(b)any proprietor referred to in clause (a) has not furnished any particulars to the taxing authority as required under the provisions of this Act or the rules made thereunder, or