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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1) in The Assam Amusements and Betting Tax Rules, 1939

(1)Where the duly is calculated on a lump sum paid for a season ticket, or for a ticket authorising admission to any entertainment during a certain period of time, the proprietor shall before issuing the ticket mark it with the name of the person to whom it is to be issued.