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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(c) in Karnataka Motor Vehicles Taxation Act, 1957

(c)not falling under clauses (a) and (b) above but used exclusively for carrying out such agricultural operations as may be prescribed, the tax shall be levied at the rates specified in Part-[A2] of the schedule:]