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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4A(1) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(1)The proprietor shall, at such time and in such manner and to such officer, as may be prescribed, forward a return stating the total number of advertisements exhibited at an entertainment and shall at the prescribed time pay to such officer the amount of tax for that entertainment.