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 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(4) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936 (4)In making any rule, the State Government may direct that a breach thereof shall be punishable with fine which may extend to five hundred rupees.
