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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Karnataka - Subsection

Section 41A(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)of the date of receipt of such order by the refunding authority, if that order is made by an authority other than the refunding authority, the refunding authority shall pay such person simple interest at the rate of twelve percent per annum on the said amount from the day immediately following the expiry of the said ninety days to the day of the refund: