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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(6)(c) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(c)If during the period of availability of the facility, rate of payment for admission or seating capacity of any class is charged for any day or number of shows are increased or decreased the amount of consolidated payment in advance to the paid daily shall also be altered proportionately;