Section 20 in The Karnataka Entertainments Tax Act, 1958
20. Power to remove difficulties.
- If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by notification, make such provisions as appear to it to be necessary or expedient for removing the difficulty.NotificationsBangalore, dated 1st January, 1959. [No. RD 95 ENX 58-4]No. RD 95 ENX 58-4. - In exercise of the powers conferred by sub-section (3) of Section 1 of the Mysore Entertainments Tax Act, 1958 (Mysore Act No. 30 of 1958), the Government of Mysore hereby specifies the all the provisions of the said Act (except Section 19) shall come into force from the First day of January, 1959, in all the area of the State other than the areas in which they have come into force under the said sub-section.Bangalore dated 27th April, 1966 [No. FD 17 CEX 66.]S.O. 4356. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Entertainments Tax (Amendment) Act, 1966 (Mysore Act No. 14 of 1966) the Government of Mysore hereby appoints the 16th day of May, 1966, as the date on which the provisions of the said Act shall come into force.Bangalore, dated 30th November 1971 [No. FD 72 CEX 71]S.O. 2001. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Entertainments Tax (Amendment) Act, 1971 (President's Act No. 14 of 1971), the Government of Mysore hereby appoints the first day of December, 1971, as the date on which the said Act shall come into force.Bangalore, dated 26th February, 1979 [No. FD 170 CEX 77]No. FD 170 CEX 77. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Entertainments Tax (Amendment) Act 1977 (Karnataka Act No. 16 of 1977) and in super session of the Notification No. FD 170 CEX 77 dated 22nd February 1979, the Government of Karnataka hereby appoints the First day of April 1979 for the purpose of the said sub-sectionBangalore, dated 1st April, 1985 [No. FD 7 CEX 85]No. FD 7 CEX 85. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Entertainments Tax (Second Amendment) Act, 1983 (Karnataka Act 3 of 1985), the Government of Karnataka hereby appoints the first day of April, 1985 as the date on which section 4 of the said Act shall come into force.(Published in Gazette Extraordinary, PART IV-2-C (ii) dated 1.4.1985, No. 185.)Bangalore, dated 7th February, 1986 [No. FD 7 CEX 85]S. O. 296. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Entertainments Tax (Second Amendment) Act, 1983 (Karnataka Act 3 of 1985), the Government of Karnataka hereby specifies that the section 5 of the Karnataka Entertainments Tax (Second Amendment) Act, 1983 (Karnataka Act 3 of 1985) shall come into force on the Fifteenth day of February, 1986.(Published in Gazette Extraordinary, dated 10.2.1986 in PART IV-2-C (ii), No. 89.)Bangalore, dated 7th February, 1986 [No. FD 146 CEX 85]No. FD 146 CEX 85. - In exercise of the powers conferred by sub-section (2) of Section 1 of the Karnataka Entertainments Tax (Amendment) Act, 1985 (Karnataka Act 22 of 1985) the Government of Karnataka hereby specifies that the Karnataka Entertainments Tax (Amendment) Act, 1985 (Karnataka Act 22 of 1985) shall come into force on the Fifteen day of February 1986.(Published in Gazette Extraordinary, PART IV-2-C (ii), dated 10.2.1986, No. 90.)
