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

State of Karnataka - Subsection

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

(i)a person regularly employed by the assessee shall include any officer of a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (Central Act II of 1934), with which the assessee maintains a current account or has other regular dealings;