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[Cites 0, Cited by 0] [Section 16AA(4)] [Section 16AA] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16AA(4)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(a)If the proprietor decide to close exhibition of film by [Video Cassette Recorder/Video Cassette Player] [Substituted by Notification No. B-5-32-89-V-CT, dated 25-3-1991.] for commercial purposes he shall intimate in writing to that effect to the officer mentioned below in Form "R"