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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3)(v) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(v)If entertainment duty for 12 months from the date of commencement of this facility is found to be less than the entertainment duty for 12 months preceding the said date, the facility allowed shall automatically discontinued without any notice.