Section 34(6)(b) in Karnataka Agricultural Income-Tax Act, 1957

[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(6)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)The application for review shall be preferred in the prescribed manner within six months from the date on which the order to which the application relates was communicated to the applicant; and where the application is preferred by the assessee, it shall be accompanied by a fee equal to that which had been paid in respect of the appeal:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 34(6)(b) in Karnataka Agricultural Income-Tax Act, 1957