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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Karnataka - Subsection

Section 6B(4) in The Karnataka Entertainments Tax Act, 1958

(4)In computing the period of limitation for assessment or re-assessment under this section, the time during which the proceedings for assessment or re-assessment remained stayed under the orders of a civil court or other competent authority shall be excluded.]