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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3) in The Karnataka Entertainments Tax Act, 1958

(3)In making a rule under sub-section (1) or sub-section (2), the State Government may provide that a breach thereof shall be punishable with fine which may extend to [ten thousand rupees] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997].