Section 16(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957

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State of Karnataka - Subsection

Section 16(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957

(a)[ exempt or reduce whether prospectively or retrospectively the tax payable in respect of,- [Substituted by Act 29 of 1958 w.e.f. 1.1.1958]

(i)any class of motor vehicles, or

(ii)motor vehicles not used on roads;]