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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(1)No proprietor of an entertainment shall admit to the entertainment any person other than an officer authorised under Section 9 of the Act, who does not hold a ticket or a badge denoting that the person is his employee.