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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Karnataka - Subsection

Section 12A(2) in The Karnataka Entertainments Tax Act, 1958

(2)Where an accused person pleads guilty and remits the sum specified under sub-section (1), the court may proceed to hear and dispose of the case in the absence of the accused, whether or not the prosecutor is also absent in like manner as if both parties had appeared and the accused had pleaded guilty.]