Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 24]

State of Karnataka - Act

The Karnataka Economic Offences (Inapplicability of Limitation) Act, 1981

KARNATAKA
India

The Karnataka Economic Offences (Inapplicability of Limitation) Act, 1981

Act 10 of 1981

  • Published in Gazette 10 on 20 January 2017
  • Assented to on 20 January 2017
  • Commenced on 20 January 2017
  • [This is the version of this document from 20 January 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka Economic Offences (Inapplicability Of Limitation) Act, 1981.PREAMBLEBE it enacted by the Karnataka State Legislature in the Thirty-second year of the day of March, 1982)KARNATAKA ACT No. 10 of 1982.(First published in the Karnataka Gazette Extraordinary on the Twenty-ninth(Received the assent of the President on the Twelfth day of March, 1982)Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Karnataka Economic Offences (Inapplicability of Limitation) Act, 1981.
(2)It shall come into force at once.

2. Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences.-

Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall apply to,-
(i)any offence punishable under any of the enactments specified in the Schedule; or
(ii)any other offences which under the provisions of that Code, may be tried along with such offences, and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the court having jurisdiction as if the provisions of that Chapter were not enacted.

(See section 2)

(1)The Mysore Lotteries and Prize Competitions (Control and Tax) Act, 1951 (Mysore Act 27 of 1951);
(2)The Mysore Betting Tax Act, 1932 (Mysore Act 9 of 1932);
(3)The Karnataka Agricultural Income -Tax Act, 1957 (Karnataka Act 22 of 1957);
(4)The Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957);
(5)The Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957);
(6)The Karnataka Entertainments Tax Act, 1958 (Karnataka Act 30 of 1958);
(7)The Electricity (Taxation on Consumption) Act, 1959 (Karnataka Act 14 of 1959);
(8)The Karnataka Excise Act, 1965 (Karnataka act 21 of 1966);
(9)The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 (Karnataka Act 35 of 1976); and
(10)The Karnataka Tax on Entry of Goods into Local Areas for Consumption, Use or Sale therein Act, 1979 (Karnataka Act 27 of 1979).