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

State of Karnataka - Subsection

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

(l)[ "Recreation Parlour" means any place where a game such as bowling, billiards, snooker or the like by whatever name called is provided, for which persons are required to make payment for admission or participation.] [Inserted by Act 5 of 2002 w.e.f 01.04.2002]