Section 18(2A)(b) in Karnataka Agricultural Income-Tax Act, 1957

[Cites 0, Cited by 2] [Section 18(2A)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2A)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)If after the assessment under section 19 it is found that the tax paid under clause (a) was less than the tax payable by more than twenty-five per cent, the [Assistant Commissioner of Agricultural Income-tax] may direct such person to pay in addition to the tax, by way of penalty, a sum [equal to twenty four per cent per annum of the amount of tax so paid short calculated from the date of expiry of the year to which such tax relates:] [Substituted by Act 5 of 2000 w.e.f.1.4.2000]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 18(2A)(b) in Karnataka Agricultural Income-Tax Act, 1957