Section 5(1) in The Karnataka Provisional Collection of Taxes Act, 1974
(1)Where a declared provision came into operation as an enactment in an amended form before the expiry of the sixtieth day after the day on which such provision has the force which would not have been collected if the provision adopted in the enactment had been the declared provision:Provided that the rate at which refunds of any tax may be made under this subsection shall not exceed the difference between the rate of such tax proposed in the declared provision and the rate in force immediately prior to the day on which the declared provision has the force of law under sub-section (1) of section 4.
