Section 2(f) in The Karnataka Entertainments Tax Act, 1958
(f)"institution" includes a company, society, club or other association of persons by whatever name called;(fa)[ "[Additional Commissioner] [Inserted by Act 3 of 1985 w.e.f. 10.01.1985. 2. Substituted by Act 5 of 1993 w.e.f 9.11.1992]" means the [Additional Commissioner] [Substituted by Act 5 of 1993 w.e.f 9.11.1992] of Commercial Taxes appointed under the Karnataka Sales Tax Act, 1957.](fb)[ "Joint Commissioner" means the Joint Commissioner of Commercial Taxes appointed under the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957);] [Substituted by Act 7 of 1997 w.e.f. 01.04.1997]
