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[Cites 0, Cited by 3] [Section 22(1)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1)(d) in Karnataka Agricultural Income-Tax Act, 1957

(d)has concealed the particulars of his agricultural income or has deliberately furnished inaccurate particulars of such income, he may direct that such person shall pay by way of penalty, in addition to the amount of agricultural income-tax, if any, payable by him, a sum not exceeding that amount: