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[Cites 0, Cited by 1] [Section 6B] [Entire Act]

State of Karnataka - Subsection

Section 6B(3) in The Karnataka Entertainments Tax Act, 1958

(3)The powers under sub-section (1) may be exercised by the authority prescribed under sub-section (1) of section 6-A even though the original order of assessment, if any, passed in the matter has been the subject matter of an appeal or revision.