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 12A] [Entire Act] State of Assam - Subsection Section 12A(2) in The Assam Amusements and Betting Tax Act, 1939 (2)No order made under sub-section (1) shall be made unless the person has been heard or has been given a reasonable opportunity of being heard.
