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State of Madhya Pradesh - Section

Section 17 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

17. Previous intimation of the commencement of an entertainment.

- The proprietor of an entertainment, admission to which involves payment of duty, shall give to the Collector, intimation in writing of the nature, date, time and place of entertainment, not less than three days before the date fixed for the entertainment.