Section 8(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(b)for the use of tickets covering the admission of more than one person and the calculation of the duty thereon; and for the payment of the duty on the transfer from one part of a place of entrainment to another and on payments for seats or other accommodation;

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State of Madhya Pradesh - Subsection

Section 8(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936