Section 42(1)(a) in Karnataka Agricultural Income-Tax Act, 1957

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State of Karnataka - Subsection

Section 42(1)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)[two percent of the amount of tax remaining unpaid for each month] [Substituted by Act 5 of 2001 w.e.f. 1.4.2001] after the expiry of the time specified under sub-section (1) or allowed under sub-section (2), of section 41; and

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State of Karnataka - Subsection

Section 42(1)(a) in Karnataka Agricultural Income-Tax Act, 1957