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] [Entire Act] State of Karnataka - Section Section 46 in Karnataka Agricultural Income-Tax Act, 1957 46. Refunds admissible under the Rules. - Refunds shall also be admissible under this Act in such cases, and to such extent as may be prescribed.
