Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 9] [Entire Act] State of Karnataka - Subsection Section 9(1) in Karnataka Agricultural Income-Tax Act, 1957 (1)The total agricultural income of a Hindu undivided family shall be treated as the income of one individual and assessed as such.
