Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Madhya Pradesh - Subsection Section 18(1) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942 (1)The issue of complimentary tickets and tickets at concessional rates shall be governed by sub-rules (2), (2-A) and (3).
