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 8A] [Entire Act] State of Assam - Subsection Section 8A(2) in The Assam Amusements and Betting Tax Rules, 1939 (2)For the purpose of sub-rule (1), the proprietor will issue tickets in the manner prescribed in Rule 4
