Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A] [Entire Act] State of Assam - Subsection Section 8A(1) in The Assam Amusements and Betting Tax Rules, 1939 (1)The proprietor shall book seats in advance when so required by any person at any place where tickets for entertainment are sold.
