Section 29(3) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(3)Any notification issued under sub-section (1) shall be valid until it is cancelled under sub-section (2), notwithstanding that the tax payable in accordance with such notification in respect of any specified class of persons is modified by an amendment to this Act.] [Inserted by Act 18 of 1994 w.e.f. 1.4.1994]
