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[Cites 0, Cited by 1] [Section 7A] [Entire Act]

State of Karnataka - Subsection

Section 7A(4) in The Karnataka Entertainments Tax Act, 1958

(4)If any condition or restriction specified in the notification issued under sub-section (1) is contravened or not observed by a proprietor, the entertainments held in the cinema theaters in respect of which such contravention or non-observance took place, be assessed to tax or taxes, as if the said notification did not apply to such entertainments.]