Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48A] [Entire Act] State of Karnataka - Subsection Section 48A(3) in Karnataka Highways Act, 1964 (3)The toll collected under this section shall be credited into the Karnataka Roads and Bridges Fund constituted under section 17A of the Karnataka Motor Vehicles Taxation Act, 1957.]
