Section 6B(1)(iii) in The Karnataka Entertainments Tax Act, 1958

[Cites 0, Cited by 0] [Section 6B(1)] [Section 6B] [Entire Act]

State of Karnataka - Subsection

Section 6B(1)(iii) in The Karnataka Entertainments Tax Act, 1958

(iii)such ticket, payment or show has been assessed at a rate lower than the rate at which it is assessable under section 3 or section 3-A [x x x] [Inserted by Act 36 of 1976 w.e.f. 1.4.1976 and Omitted by Act 13 of 1982 w.e.f. 1.7.1982] [or section 3B] [Inserted by Act 25 of 1994 w.e.f. 27.9.1994] or [section 4 or section 4A] [Substituted by Act 16 of 1977 w.e.f. 1.4.1979] [section 4B or section 4C] [Inserted by Act 7 of 1997 w.e.f. 27.9.1994] [or section 4D or section 4E or section 4F or section 4G] [Inserted by Act 5 of 2002 w.e.f. 1.4.2002],

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 6B(1)(iii) in The Karnataka Entertainments Tax Act, 1958