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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in The Tamil Nadu Betting Tax Act, 1935

(2)Every notification issued under sub-section (1) shall specify the local area in which, the rate at which, and the date from which, the totalizator tax shall be levied:Provided that the rate shall be exceed twenty-five per cent of every sum paid into the totalizator.