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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Karnataka - Subsection

Section 455(3) in Karnataka Municipal Corporations Act, 1976

(3)Whenever in any bill, notice, form or other document served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided, such period shall, in the absence of an express provision to the contrary in this Act, be calculated from the date of such service or sending by registered post.