Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Taxation Laws (Second Amendment) Act, 2013 53 of 2013 [08 March 2013] CONTENTS 1. Short title and commencement 2. Amendment of Karnataka Act 25 of 1957 3. Amendment of Karnataka Act 30 of 1958 4. Amendment of Karnataka Act 35 of 1976 5. Amendment of Karnataka Act 27 of 1979 Karnataka Taxation Laws (Second Amendment) Act, 2013 53 of 2013 [08 March 2013] An Act further to amend certain taxation laws in force in the State of Karnataka. Whereas it is expedient further to amend certain taxation laws for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the Sixty Fourth year of the Republic of India, as follows.- 1 . Published in the Karnataka Gazette Extaordinary vide No. SamVyaShaE 36 Shasana 2013, dated 31-7-2013 1. Short title and commencement :- (1) This Act may be called the Karnataka Taxation Laws (Second Amendment) Act, 2013. (2) It shall come into force with effect from the First day of August, 2013. 2. Amendment of Karnataka Act 25 of 1957 :- In the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957),- xxxx] 3. Amendment of Karnataka Act 30 of 1958 :- In the Karnataka Entertainments Tax Act, 1958 (Karnataka Act 30 of 1958),- xxxx] 4. Amendment of Karnataka Act 35 of 1976 :- In the Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 (Karnataka Act 35 of 1976), in the schedule, in the entries relating to serial number 4, in column (2) for the letters and figures "Rs. 36,000" occurring in two places, the letters and figures "Rs. 1,20,000" shall be respectively Substituted. 5. Amendment of Karnataka Act 27 of 1979 :- In the Karnataka Tax on Entry of Goods Act, 1979 (Karnataka Act 27 of 1979),- xxxx]