Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Karnataka - Subsection Section 10(3) in Karnataka Tax on Luxuries Act, 1979 (3)The powers under sub-sections (1) and (2) shall be exercisable only with a period of four years from the date on which the order was passed.
