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

State of Assam - Subsection

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

(3)The provisions of this Act, other than Sections 3 and 4 shall, so far as may be, apply in relation to the tax payable under sub-section (1) as they apply in relation to the tax payable under Section 3.