Section 3(1) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959
(1)Notification II, No. TB2-14667/57/P.W., dated the 24th September, 1957, issued under sub-section (1) of section 3 of the principal Act, enhancing the rates of tax on certain vehicles, shall be deemed to have been issued under the principal Act, as amended by this Act, and to have come into force on the 1st day of October, 1957.
