Section 66(5) in Karnataka Agricultural Income-Tax Act, 1957
(5)[ The permission granted under sub-section (4) shall be in force for the year for which it is granted [xxx] [Substituted by Act 18 of 1994 w.e.f. 1.4.1994] and in respect of that period the provisions of this Act relating to the submission of returns, accounts or other documents or the assessment to agricultural income tax shall not apply to the grantee;]]
