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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(2)No person other than an officer authorised under Section 9 of the Act, shall enter or otherwise obtain admission to an entertainment unless he holds a ticket or a badge referred to in sub-rule (1).