Section 16AA(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

[Cites 0, Cited by 0] [Section 16AA(2)] [Section 16AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16AA(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(b)[ If the films exempted from the entertainment duty are screened by V.C.R./V.C.P. the proprietor may seek the proportionate relief in duty as fixed per month, by submitting an application to the Collector] [Inserted by Notification No. B-5-19-92-CTD-V, dated 4-1-1995.].

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State of Madhya Pradesh - Subsection

Section 16AA(2)(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942