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State of Andhra Pradesh - Section

Section 30 in Hyderabad Horse Racing and Betting Tax Rules, 1949

30. Procedure for making over tax to Government.

- In the case of credit bets, the licensed book-maker shall be deemed to have collected the tax due to the Government at the time the bet is won by the backer i.e. (at the conclusion of the particular race meeting) and shall be accountable for the same to the Government.