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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(b) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942 (b)The proprietor or the person duty authorised shall retain one part and shall handover the other part to the person seeking entry to the entertainment.
