Section 32(6) in Karnataka Agricultural Income-Tax Act, 1957
(6)[ Notwithstanding that an appeal has been preferred under sub-section (1), tax shall be paid in accordance with the assessment made in the case:Provided that the appellate authority may in its discretion give such directions as it thinks fit, in regard to the payment of tax, if the appellant furnishes sufficient security to its satisfaction in such manner as may be prescribed.] [Inserted by Act 29 of 1963 w.e.f. 1.1.1964.]
