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State of Madhya Pradesh - Section

Section 20 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

20. Form of exemption under Section 6 (1).

- When an entertainment is exempt from duty under sub-section (1) of Section 6 of the Act, the Collector shall issue to the proprietor of the entertainment a certificate in Form D and the proprietor shall comply with the condition specified therein.