Section 16(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(b)Such proprietor shall deposit the amount of duty in a Government Treasury on or before Wednesday of the following week and shall submit to the District Excise Officer a statement in Form H alongwith a copy of Treasury received Challan in token of payment of the duty.

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State of Madhya Pradesh - Subsection

Section 16(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942