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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Assam Amusements and Betting Tax Act, 1939

(2)If any person acts in contravention of, or fails to comply with, any such rules, he shall, on conviction before a Magistrate be liable in respect of each offence to a fine not exceeding five hundred rupees.