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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8B(iv) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(iv)When the non-availability of stamps is likely to continue for a period longer than three days, the Collector may permit the proprietor to submit the return and the treasury challan every third day instead of daily and also enhance the amount of cash security if considered necessary.]