Section 4A in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
4A. [ [Added by Notification No. 3668-3571-V-SR-79, dated 17-12-1979.]
For purposes of Rule 4, the proprietor of an entertainment shall submit an indent in Form A in duplicate to the Treasury Officer or Sub-treasury Officer concerned, as the case may be.]
