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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23A(1) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(1)Any Excise Officer, not below the rank of Sub-Inspector, may, any at any time require the proprietor of an entertainment to produce for inspection books and records in his possession relating to an advertisement.