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[Cites 0, Cited by 0] [Section 8CC] [Entire Act]

State of Karnataka - Subsection

Section 8CC(6) in The Karnataka Entertainments Tax Act, 1958

(6)In computing the period of limitation for the purpose of sub-section (2), any period, during which any proceeding under this Section is stayed by an order or injunction of any court, shall be excluded.