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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(3)(i) in Karnataka Agricultural Income-Tax Act, 1957

(i)in consequence of, or to give effect to, any finding, direction or order made under any provision of the relevant repealed enactment or any judgment, or order made by the Supreme Court, High Court or any other court whether before or after the commencement of this Act;