Section 6D in The Karnataka Entertainments Tax Act, 1958
6D. [ Issuance of Clearance Certificates to proprietors. [Inserted by Act 26 of 2004 w.e.f. 1.8.2004]
- Where for the purpose of complying with the requirement of any law for the production of a clearance certificate with respect to payment of tax or any other amount under this Act, a proprietor makes an application to the prescribed authority of the area, the prescribed authority shall, if no amount of assessed tax or any other amount under this Act is due by or any tax payable in accordance with the provisions of sub-section (1-A) of Section 6-A is outstanding from such proprietor, issue a clearance certificate in the prescribed form.]
