Section 12(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 42] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957

(a)as a registered owner or otherwise has possession or control of any motor vehicle liable to tax under this Act without having paid the amount of the tax or additional tax due in accordance with the provisions of this Act in respect of such vehicle; or

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State of Karnataka - Subsection

Section 12(1)(a) in Karnataka Motor Vehicles Taxation Act, 1957