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State of Karnataka - Section

Section 16 in Karnataka Agricultural Income-Tax Act, 1957

16. Certificate in respect of payment of tax by companies.

- The principal officer of every company shall, at the time of the dis+tribution of dividends, furnish to every person receiving a dividend a certificate to the effect that the company has paid or will pay agricultural income-tax on the profits which are being distributed, and specifying such other particulars as may be prescribed.