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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(1)Any Magistrate or a police or Excise Officer, not below the rank of a sub-inspector may at any time, require the proprietor of an entertainment to produce for inspection, books and records of tickets or portions of ticket, in his possession, relating to an entertainment.