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[Cites 0, Cited by 0] [Section 4A(4)] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(4)(b) in The Karnataka Entertainments Tax Act, 1958

(b)Notwithstanding the reduction in the rates of payment of admission under clause (a), the gross collection capacity for the purpose of payment of tax under sub-section (1) shall remain unaltered.