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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1)(d) in The Karnataka Entertainments Tax Act, 1958

(d)any investigation, legal proceeding (including proceeding for recovery of any tax) or remedy in respect of any such right, privilege, obligation, liability or punishment as aforesaid,