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[Cites 0, Cited by 0] [Section 17(2A)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2A)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)Where an order under clause (a) is issued, then for the purposes of any case or person in respect of which any such order applies, reference in this Act or in any rule made thereunder to the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] shall be deemed to be reference to the [Deputy Commissioner of Agricultural Income-Tax;] [Substituted by Act 5 of 1993 w.e.f.9.11.1992]]