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

State of Karnataka - Subsection

Section 8C(3) in The Karnataka Entertainments Tax Act, 1958

(3)[] [Re-numbered by Act 7 of 1997 w.e.f. 1.4.1997] In relation to an order passed under this Act, the power under sub-section (1) shall be exercisable only within a period of four years from the date on which the order was passed.