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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(4) in Karnataka Agricultural Income-Tax Act, 1957

(4)If The Commissioner Or [Joint Commissioner] [Substituted By Act 5 of 1993 W.E.F. 9.11.1992] Makes An Order Under Sub-Section (1) he shall forthwith send a copy of the same to the [Assistant Commissioner of Agricultural Income-tax] [1] concerned.