Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(4) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936 (4)[ The proprietor of an entertainment shall maintain such records, in such manner and in such form as may be prescribed.] [Inserted by M.P. Act No. 32 of 1976.]
