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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(c) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(c)at his discretion, its value in money, after deducting [Ten Naya Paise] [Substituted by Notification No. 1364-9-V-SR, dated 16-4-1965.] for each rupee or fraction of a rupee.