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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Karnataka - Subsection

Section 32A(2) in Karnataka Agricultural Income-Tax Act, 1957

(2)In relation to an order of assessment passed under this Act, the power under subsection (1) shall be exercisable only within a period of [four years] [Substituted by Act 12 of 1991 w.e.f. 1.4.1991.] from the date on which the order was passed.