Section 3B in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
3B. [ Special provision for collection of Entry Tax [***] [Inserted by M.P. Act No. 9 of 2007.].
- Notwithstanding anything contained in this Act, the State Government may by notification, specify the manner and appoint the Competent Authority, to collect entry tax in respect of India made foreign liquor and [Beer and goods notified under sub-section (2) of Section 3] [Substituted by M.P. Act No. 10 of 2010.] on such terms and conditions as may be specified therein.]
