Section 16(3)(vi) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

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State of Madhya Pradesh - Subsection

Section 16(3)(vi) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(vi)The proprietor of an entertainment shall by the Wednesday of each week, deposit in the Government Treasury situated at or near the place the amount of duty due on tine tickets sold by him in the preceding week. On Wednesday, he shall also submit to the District Excise Officer a statement in Form J seating the number of tickets sold classwise, total amount of duty due thereon and amount credited into Government Treasury. A copy of the Treasury challan shall be annexed alongwith the statement.

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State of Madhya Pradesh - Subsection

Section 16(3)(vi) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942