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 205] [Entire Act] State of Karnataka - Subsection Section 205(2) in Karnataka Panchayat Raj Act, 1993 (2)The Government may, by notification, specify the rate of [duty on transfers] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003.] leviable under sub-section (1), from time to time.
