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

State of Karnataka - Subsection

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

(b)has without reasonable cause failed to furnish such return within the time allowed and in the manner required by sub-section (1) of section 18 or by a notice served under sub-section (2) of that section; or