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 1] [Section 20] [Entire Act] State of Karnataka - Subsection Section 20(2) in Karnataka Motor Vehicles Taxation Act, 1957 (2)All sums payable to local authorities under this section shall be expenditure charged on the Consolidated Fund of the State.
