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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(3)(iii) in Karnataka Agricultural Income-Tax Act, 1957

(iii)"Income-tax practitioner" means an Income-tax practitioner as defined in the [Income-tax Act, 1961 (Central Act 43 of 1961);] [Substituted by Act 29 of 1976 w.e.f. 1.4.1975.]