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Report No. 276 14. Income Tax Act, 1961 5.28 The current taxation regime in India covers the gaming industry, both directly as well as indirectly, in terms of imposition of tax and the revenue generated from taxation of legalised and regulated gambling contributes towards India's GDP. The "tax on winnings from lotteries, crossword puzzle, races, card games, betting [etc.]" is levied under Section 115BB of the Income Tax Act, 1961. 5.29 This position is augmented by section 194B, which provides for Tax Deduction at Source (TDS) in cases of winnings from lotteries, crossword puzzles, card games or any other games and horse races.    |
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