Section 12(11) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(11)[Notification No. 4768-A-V-SR-73, dated 13th December, 1973.] [Published in M.P. Rajpatra, Part I, dated 21-12-1973 at page 2023.] - In exercise of the powers conferred by the proviso to Section 4-B of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. XXX of 1936), and in supersession of the Department Notification No. 361-VSR, dated 29-1-1973, the State Government hereby specifies the bona fide students of any College or any Higher Secondary School in Madhya Pradesh as the class of persons and cinematographic exhibition-as the entertainments for the purposes of the said proviso save the bona fide students of any college or Higher Secondary School and cinematographic conditions at such places as the State Government may, from time to time, declare for the period mentioned in such declaration, to be places affected by disturbances in cinematographic exhibitions at such places consequent on students participation in the disturbances.Section 4-C
