Section 4(2) in The Karnataka Provisional Collection of Taxes Act, 1974
(2)A declared provision shall cease to have the force of law under provisions of this Act,-(a)when it come into operation as an enactment with or without amendment, or(b)when the State Government, in pursuance of a motion passed by the Karnataka Legislative Assembly, directs by notification in the official Gazette, that it shall cease to have the force of law, or(c)if it has not already ceased to have the force of law under clause (a) or clause (b), then on the expiry of the sixtieth day after the day on which the declared provision has the force of law under sub-section (1).
