Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Motor Vehicles Taxation And Other Law (Amendment) Act, 2002 12 of 2002 [23 August 2002] CONTENTS 1. Short Title And Commencement 2. Amendment Of The Karnataka Motor Vehicles Taxation Act, 1957 3. Amendment Of The Karnataka Stamp Act, 1957 Karnataka Motor Vehicles Taxation And Other Law (Amendment) Act, 2002 12 of 2002 [23 August 2002] An Act further to amend the Karnataka Motor Vehicles Taxation Act, 1957 and the Karnataka Stamp Act, 1957. Whereas it is expedient further to amend the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957) and the Karnataka Stamp Act, 1957. (Karnataka Act 34 of 1957) for the purposes hereinafter appearing. Be it enacted by the Karnataka State Legislature in the fifty third year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Motor Vehicles Taxation and Other Law (Amendment) Act, 2002. (2) It shall be deemed to have come into force on the First day of April, 2002. 2. Amendment Of The Karnataka Motor Vehicles Taxation Act, 1957 :- In the Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957), in section 3A in sub-section (1) for the words "for the purpose of equity investment in the infrastructure Development Corporation (Karnataka) Limited and", the words "for the purpose o f various infrastructure projects across the State and for the purpose of equity investment in the" shall be substituted. 3. Amendment Of The Karnataka Stamp Act, 1957 :- In the Karnataka Stamp Act, 1957. (Karnataka Act 34 of 1957), in section 3B in sub-section (1) for the words "for the purpose of equity investment in the infrastructure Development Corporation (Karnataka) Limited and", the words "for the purpose of various infrastructure projects across the State and for the purpose of equity investment in the" shall be substituted.