Section 53(2) in Karnataka Agricultural Income-Tax Act, 1957
(2)Notwithstanding anything contained in sub-section (1) or any other law for the time being in force, the State Government may, having regard to the practices and usages, customary or any other relevant factors, by order notified in the official Gazette, direct that no information or document shall be furnished or produced by a public servant in respect of such matters relating to such classes of assessees or except to such authorities as may be specified in the order.][Chapter VIIA x x x] [Inserted by Act 31 of 1962 w.e.f. 1.4.1962 and omitted by Act 29 of 1976 w.e.f. 1.4.1975.] CHAPTER VIIIMiscellaneous
