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

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

State of Madhya Pradesh - Subsection

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

(i)The proprietor of an entertainment may be allowed to pay duty in respect of every payment for admission to the entertainment in accordance with the provisions of clause (b) of sub-section (2) of Section 4 of the Act:-

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State of Madhya Pradesh - Subsection

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