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

State of Karnataka - Subsection

Section 6A(6)(a) in The Karnataka Entertainments Tax Act, 1958

(a)the time during which the proceedings for assessment in question have been deferred on account of any stay order granted by any Court or any other authority shall be excluded;