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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(1)The State Government may by notification appoint, for the purposes of levying and collecting the marriage tax payable under section 12, as many Luxury Marriage Tax Officers as it may think necessary and the officers so appointed shall have jurisdiction within such area or areas as may be specified in the notification.