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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(10) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(10)The proprietor of entertainment shall comply with all the directions issued by the Collector in this behalf. He shall apply for the renewal of the facility at least two months before the commencement of the next financial year.