KARNATAKA
ENTERTAINMENTS TAX (AMENDMENT) ACT, 1971 THE KARNATAKA ENTERTAINMENTS TAX (AMENDMENT)
ACT, 1971 [Act No. 14 of 1971] An Act further to amend the Karnataka Entertainments
Tax Act, 1958. In
exercise of the powers conferred by Section 3 of the Karnataka State
Legislature (Delegation of Powers) Act, 1971 (23 of 1971), the President is
pleased to enact as follows.-- (1)
This Act may be called the Karnataka
Entertainments Tax (Amendment) Act, 1971. (2)
It shall come into force on such date as the
State Government may, by notification, appoint. In
Section 3-A of the Karnataka Entertainment Tax Act, 1958, for the words "a
surcharge of fifty per cent", the words "a surcharge of sixty per
cent" shall be substituted.
Preamble - KARNATAKA ENTERTAINMENTS TAX
(AMENDMENT) ACT, 1971PREAMBLE