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[Cites 0, Cited by 0] [Section 12B] [Entire Act]

State of Assam - Subsection

Section 12B(1) in The Assam Amusements and Betting Tax Act, 1939

(1)No entertainment on which a tax is leviable under this Act shall be held without prior information given to the Commissioner or to any other officer authorised by him in this behalf, in the manner prescribed.