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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3) in The Assam Amusements and Betting Tax Rules, 1939

(3)The proprietor shall collect the tickets of all persons about to be admitted to the entertainments and every person about to be admitted by means of a stamped ticket shall immediately before admission to the entertainment deliver the ticket with the stamp attached to the person who is collecting the tickets.