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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(6)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(b)The percentage may be reduced or enhanced for the second and subsequent weeks, taking into consideration the actual number of visitors in the shows held in the first week as determined by inspection by an authorised Excise Officer in that week;