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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(d) in The Karnataka Entertainments Tax Act, 1958

(d)"complimentary ticket" means a ticket or pass for admission to an entertainment free of any payment or at a reduced rate of payment for such admission;
(da)[XXX] [Omitted by Act 15 of 2011 w.e.f 01.04.2011]