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State of Assam - Section

Section 25A in The Assam Amusements and Betting Tax Rules, 1939

25A.

Where any security deposit made under Section 4-A of the Assam Amusement and Betting Tax Act, 1939, or part thereof is not required to be retained for purposes of the Act, it may be refund by the officer who demanded it, on claim preferred to that effect.