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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(aa) in The Karnataka Entertainments Tax Act, 1958

(aa)[] [Re-numbered by Act 5 of 2002 w.e.f. 1.4.2002] Any officer authorised by the State Government in this behalf may enter [and if necessary, search] [Inserted by Act 3 of 1985 w.e.f. 10.1.1985] any place of entertainment while the entertainment is proceeding, and any place ordinarily used as a place of entertainment at any reasonable time, for the purpose of satisfying himself whether the provisions of this Act or any rules made thereunder are being complied with.