Section 3A(3) in Karnataka Motor Vehicles Taxation Act, 1957
(3)The provisions of the Act and the rules made thereunder including those relating to refund or exemption from tax shall, so far as may be, apply in relation to the levy, assessment and collection of the cess payable under sub-section (1), as they apply in relation to the levy, assessment and collection of motor vehicles tax under this Act.[Explanation. - x x x] [Omitted by Act 4 of 1998 w.e.f. 1.4.1998]][[3B. Levy of Green Tax. [Sections 3B and 3C omitted by Act 30 of 1985 w.e.f. 1.8.1985]
