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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)notwithstanding anything contained in the Code of Criminal Procedure, 1973, (Central Act 2 of 1974), on an application to any Magistrate, by such Magistrate, as if it were a fine imposed by him: