Section 11 in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011
11. Power to exempt.
- The State Government may, by notification, and subject to such restrictions and conditions as may be specified therein exempt whether prospectively or retrospectively in whole or in part any hotelier/proprietor or class of hoteliers/proprietor from the payment of tax under this Act.
