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State of Madhya Pradesh - Section

Section 9 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

9. Condition for payment of the sum under Section 3 (2) of the Act.

- No proprietor of an entertainment shall allow admission to an entertainment on payment as provided in sub- section (2) of Section 3 of the Act except in accordance with such conditions as the State Government may impose.