Section 6B(1)(ii) in The Karnataka Entertainments Tax Act, 1958

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

State of Karnataka - Subsection

Section 6B(1)(ii) in The Karnataka Entertainments Tax Act, 1958

(ii)any cinematograph show has escaped assessment to tax under [section 4 or section 4A] [Substituted by Act 16 of 1977 w.e.f. 1.4.1979], [section 4B or section 4C] [Inserted by Act 7 of 1997 w.e.f. 27.9.1994] [and section 4D] [Substituted by Act 5 of 2002 w.e.f. 1.4.2002]; or

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State of Karnataka - Subsection

Section 6B(1)(ii) in The Karnataka Entertainments Tax Act, 1958