Section 6(1)(b) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(b)In case of a proprietor,-

(i)on luxuries, other than those provided in a hotel, 10 per cent of the turnover;

(ii)on advertisements, 10 per cent of the turnover;

(iii)on entertainment, 20 per cent of the turnover.

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