Section 9(2)(ii) in The Karnataka Entertainments Tax Act, 1958

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State of Karnataka - Subsection

Section 9(2)(ii) in The Karnataka Entertainments Tax Act, 1958

(ii)the proprietor liable to pay such tax under this Act shall be liable to pay an [interest] [Substituted by Act 11 of 2005 w.e.f. 1.4.2005] equal to one and a quarter per cent of the amount of tax remaining unpaid for each month after the expiry of the time prescribed under sub-section (1).

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State of Karnataka - Subsection

Section 9(2)(ii) in The Karnataka Entertainments Tax Act, 1958