Section 12(7) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

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State of Madhya Pradesh - Subsection

Section 12(7) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936

(7)[Notification No. B-5-6-2003-C.T.V.-(55), dated 29th April, 2003.] [Published in M.P. Rajpatra (Asadharan) dated 29-4-2003, w.e.f. 1-5-2003.] - In exercise of the powers conferred by sub-section (1) of Section 3 of the Madhya Pradesh Entertainment Duty and Advertisements Tax Act, 1936 (No. 30 of 1936), the State Government hereby prescribes the rates specified in column (3) of the following table in respect of every payment of entertainment tax admission to the entertainment :Table

Sl. No.	Category of place	Rate of Entertainment
1.	Place falling under the notified area of any MunicipalCorporation	50 percentum thereof
2.	Place falling under the area other than the notified area ofany Municipal Corporation	40 percentum thereof

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State of Madhya Pradesh - Subsection

Section 12(7) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936