Section 15(2)(b) in Karnataka Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 2] [Section 15(2)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2)(b) in Karnataka Motor Vehicles Taxation Act, 1957

(b)Not withstanding that an appeal has been preferred under subsection (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred: [and such appeal shall be accompanied with a proof of payment of such amount]

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State of Karnataka - Subsection

Section 15(2)(b) in Karnataka Motor Vehicles Taxation Act, 1957