Section 16(5)(iii) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(5)(iii) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942

(iii)On receipt of the District Excise Officer's report the Collector shall work out the consolidated amount of payment of compounded duty within a month. The amount so arrived at shall be multiplied by twelve and such multiplied amount shall be divided by fifty two and the quotient rounded off to the nearest rupee shall be the weekly instalment of the mount payable by way of entertainment duty :

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State of Madhya Pradesh - Subsection

Section 16(5)(iii) in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942