Section 24(2) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
(2)Homeguards in uniform not above an Adhinaik in rank, who produces a certificate from the Commandant that they are under training or on duty :[Provided that nothing in this rule shall apply in respect of additional duty payable under sub-section (1-A) of Section 3 of the Act.] [Inserted by Notification No. 3245-4930-V-SR-71, dated 19-11-1971.]
