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

State of Madhya Pradesh - Subsection

Section 23(3) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(3)The proprietor of an entertainment shall furnish such returns and other information connected therewith relating to an entertainment which is liable to duty as may be demanded from time to time by the Collector or any officer authorised by him in writing.