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

State of Karnataka - Subsection

Section 4A(3) in The Karnataka Entertainments Tax Act, 1958

(3)No proprietor of a cinema theater to which sub-section (1) is applicable, shall collect or cause to be collected any amount either by way of tax or otherwise in excess of the payment for admission taken into consideration for calculating the gross collection capacity of such theater.