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

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

State of Karnataka - Subsection

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

(d)to prescribe the conditions in which duplicate [taxation cards] [Substituted by Act 38 of 1977 w.e.f. 1.1.1977] may be granted and the fee payable for such grant.

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State of Karnataka - Subsection

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