Section 3 in The Karnataka Provisional Collection of Taxes Act, 1974
3. Power to make declaration under this Act.
- Where a Bill to be introduced in the Karnataka Legislative Assembly on behalf of the State Government provides for the imposition or increase of a tax, the State Government may cause to be inserted in the Bill a declaration that it is expedient in the public interest that any provision of the Bill relating to such imposition or increase shall have immediate effect under this Act.
