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[Cites 0, Cited by 0] [Section 8B(3)] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(3)(b) in The Karnataka Entertainments Tax Act, 1958

(b)Notwithstanding that an appeal has been preferred under sub-section (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred: