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

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

State of Karnataka - Subsection

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

(d)[ in the case of Motor Cabs the cost of which exceeds Rupees [fifteen lakhs] [Inserted by Act 14 of 2012 w.e.f. 1.4.2012], [other than those registered outside the State and covered with a permit issued under sub-section (9) of section 88 of the Motor Vehicles Act, 1988 (Central Act 59 of 1988)] [Inserted by Act 18 of 2014 w.e.f. 1.3.2014] tax shall be levied at the rates specified in Part-A8 of the schedule.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

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