Legal Document View

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
[Cites 0, Cited by 0] [Section 12(9)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(9)(i) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(i)the amount of compounded duty shall be calculated at the rates mentioned in column (3) for 90 shows in a month only irrespective of number of shows, which may be exhibited in that month.