Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 6A in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

6A. [ Advertisement for charitable or educational purposes. [Inserted by M.P. Act No. 12 of 1965.]

- Advertisement tax shall not be levied on any advertisement if the Collector is satisfied that the advertisement relates to philanthropic, charitable or educational purposes.]