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[Cites 0, Cited by 0] [Section 24C] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24C(2) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(2)No advertisement shall be exhibited-at an entertainment by the proprietor of an entertainment unless an entry in respect thereof has already been made in the register in Form M prescribed under sub-rule (1) and the same has been initialled by hint at least thirty minutes before the commencement of the entertainment.]