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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)Where a person makes an application to the Commissioner for any information relating to any assessee in respect of any assessment made under this Act, the Commissioner may, if he is satisfied that it is in the public interest so to do, furnish or cause to be furnished the information asked for in respect of that assessment only and his decision in this behalf shall be final and shall not be called in question in any court of law.