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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1)(e) in The Assam Amusements and Betting Tax Act, 1939

(e)in case of cinematograph exhibition, in addition to the entertainment tax and the service charge payable under this sub-section, a surcharge to be called 'film surcharge' at the rate of 20 per centum on the entertainment tax shall be charged and paid to the Government of Assam;