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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23A(2) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(2)The proprietor of an entertainment shall comply with every requisition made under sub-rule (1) and shall furnish such returns and information relating to an advertisement which is liable to advertisement tax. as may be required, from time to time by the District Excise Officer or an Officer authorised by him in writing.]