Section 8(1)(d) in The Assam Amusements and Betting Tax Act, 1939

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State of Assam - Subsection

Section 8(1)(d) in The Assam Amusements and Betting Tax Act, 1939

(d)that the entertainment is provided by a society which is established solely for the purpose of promoting the interest of the industry or agriculture, or the manufacturing industry, or some branch thereof, or the public health, and which is not conducted for profit, and consists solely of an exhibition of the products of the industry, or branch thereof, for promoting the interest of which the society exist or of materials, machinery, appliances, or food-stuffs, used in the production of those products, or of articles which are of material interest in connection with the questions relating to the public health, as the case may be; or

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State of Assam - Subsection

Section 8(1)(d) in The Assam Amusements and Betting Tax Act, 1939