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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Niyam, 2011

(3)Every registered proprietor of DTH service shall maintain-
(a)a register in Form XIII of details of subscriber, service provider and the charge therefor.
(b)Monthly abstract in Form XIV of collection and payment of tax.