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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1) in The Assam Amusements and Betting Tax Act, 1939

(1)The State Government may make rules for securing the payment of the totalisator tax and the betting tax, the production and inspection of accounts kept under this Chapter, and generally for carrying into-effect the provisions of this Chapter, and for dealing with such manners as are therein directed to be prescribed.