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

[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)there has been no breach of the provisions of the Act and the rules made thereunder by the proprietor during the financial year preceding the year for which this facility has been sought; and

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State of Madhya Pradesh - Subsection

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