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State of Karnataka - Section

Section 4A in Karnataka Health Cess Act, 1962

4A. [ Local authorities entitled to cost of collection of health cess. [Section 4A Inserted by Act 19 of 1968 w.e.f. 7.11.1968]

- Where the health cess under this Act is recovered by a local authority, such local authority shall be entitled to deduct ten per cent of the amount recovered as the cost of collection, and the balance shall be paid to the State Government.]