Section 45A(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)Where a refund is withheld under the provisions of sub-section (1), the State Government shall pay to the assessee simple interest at [twelve per cent] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997.] per annum on the amount of refund ultimately determined to be due as a result of the appeal or further proceedings for the period commencing after the expiry of six months from the date of the order referred to in sub-section (1) to the date the refund is granted.]
