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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(2)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)for specifying the authority, officer or person who shall be competent to exercise such functions exercisable under any of the repealed enactments or any rules, notifications or orders issued thereunder as may be mentioned in the said notification.