Section 16(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(a)The proprietor shall deposit a security equal to forty percent of the gross sum arrived at by multiplying together the total number of seats, the rate of payment for admission and number of shows permitted to be held in a week.

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State of Madhya Pradesh - Subsection

Section 16(2)(a) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942