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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(11) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(11)The facility granted under this Rule may be withdrawn by the Collector after giving 30 days notice. The facility granted may also be withdrawn in case any terms of condition, subject to which the facility was granted, is violated by the proprietor.