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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

British India - Subsection

Section 3(2)(a) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959

(a)all acts, proceedings or things done or taken by the Government or by any officer of Government or by any other authority in connection with the levy or collection of such taxes shall for all purposes be deemed to be, and to have always been, done or taken in accordance with law;