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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2)(b) in Karnataka Motor Vehicles Taxation Act, 1957

(b)to prescribe the form of any [taxation card] [Substituted by Act 38 of 1976 w.e.f. 1.1.1977];
(bb)[ to prescribe the manner and procedure in respect of sale of vehicle for recovery of tax under sub-section (2) of section 11A;] [Inserted by Act 32 of 1987 w.e.f. 13.11.1987]