Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

3. Superintendence of the administration of the Act and collection of duty.

- The Excise Commissioner shall, subject to the control of the State Government, superintend the administration of the Act and the collection of the duty.