Section 4B(3)(iii) in Karnataka Tax on Luxuries Act, 1979
(iii)[ other than relating to gutka on which tax under the Karnataka Tax on Entry of Goods Act, 1979 (Karnataka Act 27 of 1979) has been levied or has become leviable] [Inserted by Act 5 of 2002 w.e.f. 1.4.2001]