Section 4(5) in Karnataka Motor Vehicles Taxation Act, 1957
(5)[ Not withstanding anything contained in sub-sections of (1) to (4), a tax at the rate specified in Part 'E' of the Schedule shall be levied on all motor vehicles including chassis, requiring temporary registration.] [Inserted by Act 8 of 2007 w.e.f. 1.4.2007]
