Section 6B(1)(i) in The Karnataka Entertainments Tax Act, 1958

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State of Karnataka - Subsection

Section 6B(1)(i) in The Karnataka Entertainments Tax Act, 1958

(i)any complimentary ticket or any payment for admission to any entertainment has escaped assessment to tax under section 3 or section 3-A [x x x] [Inserted by Act 36 of 1976 w.e.f. 1.4.1976 and Omitted by Act 13 of 1982 w.e.f. 1.7.1982] [or section 3B] [Inserted by Act 25 of 1994 w.e.f. 27.9.1994], [section 4A or section 4B or section 4C] [Inserted by Act 7 of 1997 w.e.f. 27.9.1994] [section 4D, section 4E and section 4F] [Substituted by Act 5 of 2002 w.e.f. 1.4.2002]; or

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State of Karnataka - Subsection

Section 6B(1)(i) in The Karnataka Entertainments Tax Act, 1958