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 5] [Entire Act] State of Karnataka - Subsection Section 5(3) in Karnataka Motor Vehicles Taxation Act, 1957 (3)No motor vehicle liable to tax under section 3 shall be used on any road or in a public place unless a valid taxation card obtained under subsection
