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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(6)(i) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(i)When the proprietor of a touring cinema applies for permission to pay entertainment duty in accordance with the provisions of clause (e) of sub-section (2) of Section 4 of the Act, the amount of consolidated payment to be recovered in advance in lieu of entertainment duty shall be determined in accordance with the following principles, namely: