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[Cites 0, Cited by 0] [Section 9AA] [Entire Act]

State of Karnataka - Subsection

Section 9AA(4) in The Karnataka Entertainments Tax Act, 1958

(4)Any person making payment of any amount to the proprietor for discharging any liability after the receipt of the notice referred to in this section shall be personally liable to the prescribed authority to the extent of the liability discharged or to the extent of the liability of the proprietor for the amount due under this Act, whichever is less.