Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8D] [Entire Act] State of Karnataka - Subsection Section 8D(2) in The Karnataka Entertainments Tax Act, 1958 (2)The power under sub-section (1) shall be exercisable only within a period of five years from the date of the orders ought to be revised was passed.
