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[Cites 0, Cited by 0] [Section 6E] [Entire Act]

State of Karnataka - Subsection

Section 6E(2) in The Karnataka Entertainments Tax Act, 1958

(2)Every proprietor of a cinema theater or video parlour liable to pay tax under this Act shall get himself registered by making an application in the prescribed form in such manner as may be prescribed. Provided that the Commissioner may notify the website in which an application shall be made electronically.