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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Assam - Subsection

Section 207(1)(c) in Gauhati Municipal Corporation Act, 1971

(c)Any place or premises which he has reason to believe are being used or are about to be use for any performance or show in respect of which the theatre-tax is payable or would be payable;