Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Taxation Laws (Amendment) Act, 1994 18 of 1994 [31 March 1994] CONTENTS 1. Short Title And Extent 2. Amendment Of Mysore Act Ix Of 1932 Karnataka Taxation Laws (Amendment) Act, 1994 18 of 1994 [31 March 1994] An Act further to amend certain taxation laws as in force in the State of Karnataka. WHEREAS it is expedient further to amend certain taxation laws for the purposes hereafter appearing; BE it enacted by the Karnataka State Legislature in the TForty-fifth year of the Republic of India, as follows:- 1. Short Title And Extent :- (1) This Act may be called the Karnataka Taxation Laws (Amendment) Act, 1994. (2) It shall come into force with effect from the first day of April, 1994. 2. Amendment Of Mysore Act Ix Of 1932 :- In Section 3 of the Mysore Betting Tax Act, 1932 (Mysore Act IX of 1932) the following shall be inserted namely:- "3A. Payment of totalisator tax by way of composition.- Notwithstanding anything contained in section 3, but subject to such rules as may be prescribed, the Government may, if a licensee so elects, accept in lieu of the totalisator tax payable under section 3 during any year, by way of composition, an amount as may be notified by the Government. Different amounts may be notified in respect of different licensees. Explanation: For the purpose of this section "year" means the year commencing on the First day of April".