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State of Assam - Section

Section 25 in The Assam Amusements and Betting Tax Rules, 1939

25.

Any person claiming under Section 9 of the Act a refund of the entertainments tax shall present an application for such refund to the Commissioner of taxes or any other officer or officers authorised by him within 15 days from the date of the entertainment. An application for refund not presented within such period shall be rejected.