Section 2(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957

(b)[ "taxation authority" means,- [Substituted by Act 38 of 1976 w.e.f 1.1.1977 by notification. Text of notification is at the end of the Act]

(i)in the case of a fleet owner, the Commissioner for Transport or any other officer appointed by the State Government in this behalf; and

(ii)in other cases, such officer as may be appointed by the State Government to exercise the powers and perform the functions of the taxation authority under this Act;]

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State of Karnataka - Subsection

Section 2(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957