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 54(2)] [Section 54] [Entire Act] State of Karnataka - Subsection Section 54(2)(b) in Karnataka Agricultural Income-Tax Act, 1957 (b)where an order is passed under clause (a), the assessee shall not be entitled to make any further application to change his place of assessment: