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[Cites 0, Cited by 0] [Section 32(5)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(5)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)in the case of an order of assessment, -
(i)confirm, reduce, enhance or annul the assessment;
(ii)set aside the assessment and direct the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] to make a fresh assessment after such further inquiry as may be directed;