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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1) in The Assam Amusements and Betting Tax Rules, 1939

(1)Except as is provided by these rules no person shall mark or cause to be market in any manner, any stamp referred to in Clause (a) of Section 4 of the Assam Amusements and Betting Act, 1939.