Section 18(2)(b) in The Karnataka Entertainments Tax Act, 1958

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2)(b) in The Karnataka Entertainments Tax Act, 1958

(b)the use of tickets covering the admission of more than one person and the calculation of the tax thereon; and for the payment of the tax on the transfer from one part of a place of entertainment to another, and on payments for seats or other accommodation;

(bb)[ determination of gross collection capacity and payment of tax under [section 4A] [Inserted by Act 16 of 1977 w.e.f. 1.4.1979];]

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State of Karnataka - Subsection

Section 18(2)(b) in The Karnataka Entertainments Tax Act, 1958