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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9A(2) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(2)All accounts registers and documents relating to entertainments duty or advertisement tax or relating to admission to an entertainment or advertisement exhibited and all goods kept in any place of entertainment or any place ordinarily used as a place of entertainment shall, at all reasonable times, be open to inspection by any officer mentioned in sub-section (1).