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State of Karnataka - Section

Section 49 in Karnataka Agricultural Income-Tax Act, 1957

49. Limitation of claims for refund.

- No claim to any refund of agricultural income tax under this Chapter shall be allowed, unless it is made within three years from the last day of the financial year commencing next after the expiry of the previous year in which the agricultural income was received or one year from the date on which the assessment is completed, whichever is later.