Section 8(2)(i) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

(i)[ for any other matter which has to be, or may be prescribed.] [Substituted by Section 3 (i) Schedule, Part A, Item 1 of M.P. Act No. 18 of 1957.]

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