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[Cites 0, Cited by 0] [Section 8C] [Entire Act]

State of Karnataka - Subsection

Section 8C(4) in The Karnataka Entertainments Tax Act, 1958

(4)[] [Re-numbered by Act 7 of 1997 w.e.f. 1.4.1997] No order shall be passed under sub-section (1) enhancing any assessment, unless an opportunity has given to the assessee to show cause against the proposed enhancement.