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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(2) in Karnataka Agricultural Income-Tax Act, 1957

(2)Before instituting proceedings against any person under sub-section (1), the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] shall call upon such person to show cause why proceedings should not be instituted against him.