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[Cites 0, Cited by 0] [Section 6A(4)] [Section 6A] [Entire Act]

State of Karnataka - Subsection

Section 6A(4)(ii) in The Karnataka Entertainments Tax Act, 1958

(ii)equal to double the amount of difference between the tax assessed and the tax paid under sub-section (1-A), while making any subsequent assessment during such financial year.]