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[Cites 0, Cited by 0] [Section 5A(2)] [Section 5A] [Entire Act]

State of Karnataka - Subsection

Section 5A(2)(ii) in Karnataka Agricultural Income-Tax Act, 1957

(ii)as a contribution to any provident fund referred to in sub-clause (iii) of the clause (a) where such contribution is to an account standing in the name of any member of the family; or