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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2) in Karnataka Agricultural Income-Tax Act, 1957

(2)The total income of each completed previous year or part of the previous year included in such period shall be chargeable to tax at the rate or rates in force in that assessment year, and separate assessments shall be made in respect of each such completed previous year or part of any previous year.]