Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act] State of Karnataka - Subsection Section 63(2)(i) in Karnataka Agricultural Income-Tax Act, 1957 (i)as to the manner in which and the authority to whom applications for refunds shall be made and the procedure to be followed in respect of such applications;