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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(b) in The Karnataka Entertainments Tax Act, 1958

(b)[notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), on application to any Magistrate] [Substituted by Act 3 of 1979 w.e.f. 19.1.1979], by such Magistrate as if it were a fine imposed by him.