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 35A] [Entire Act] State of Karnataka - Subsection Section 35A(3) in Karnataka Agricultural Income-Tax Act, 1957 (3)Any order passed by the Commissioner under this section shall, subject to revision by the High court under section 55, be final.]
