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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1A) in The Karnataka Entertainments Tax Act, 1958

(1A)Notwithstanding anything contained in sub-section (1), in respect of a cinematograph show of a film which has been certified by an institution recognised by the State Government as an educational film or a children's film, the State Government may grant exemption or reduction in the rate of entertainment tax payable for any period of time as may be specified.]