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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3) in Karnataka Motor Vehicles Taxation Act, 1957

(3)It shall come into force on such [date] [The Act has come into force on 1.1.1958 by notification. Text of the notification is at the end of the Act] as the State Government may, by notification, appoint.