Section 2 in The Tamil Nadu Betting Tax Rules, 1935
2.
In these rules, unless there is anything repugnant in the subject or context -(a)"the Act" means the [Tamil Nadu] [Substituted by G.O. Ms. No. 1138, Revenue, dated 15.4.1970.] Betting Tax Act, 1935 (Tamil Nadu Act XX of 1935);(b)[ "Assistant Commissioner of Commercial Taxes" means the Assistant Commissioner of Commercial Taxes having Jurisdiction over the area of Guindy or Uthagamandalam, as the case may be);] [Substituted by G.O.P. No. 278 Commercial Taxes & Religious Endowments, dated 10.3.1983.][* * *] [Omitted by G.O. Ms. No. 136, Revenue, dated 18-1-1951.](c)"Form" means a form annexed to the rules; [* * *] [Omitted by G.O. No. 885, Revenue, dated 5.4.1939.](d)"Government" means the [Government of Tamil Nadu] [Inserted by G.O. Ms. No. 885, Revenue, dated 5-4-1939.]; [****] [Substituted by G.O.P. No. 278 Commercial Taxes & Religious Endowments, dated 10.3.1983.](e)[ "Race meetings at Ootacamund for the first and second season in each year" means race meeting held in or about the month of May, or September, as the case may be, in each year,] [Inserted by G.O. Ms. No. 364, Revenue, dated 17.2.1941.] and(f)[] [Renumbered by G.O. Ms. No. 364, Revenue, dated 17.2.1941] "Section" means a section of the Act.
