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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Karnataka - Subsection

Section 101(2)(a) in Karnataka Municipalities Act, 1964

(a)commercial building at such percentage not being less than 0.5 percent (rupees five per thousand) [not more than three percent] [Substituted by Act 19 of 2012 w.e.f. 28.4.2012.] of taxable capital value of the building.