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[Cites 0, Cited by 1] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(3) in Karnataka Agricultural Income-Tax Act, 1957

(3)Where any member of an association of individuals makes default in the payment of tax on his share of income which has been included in his total agricultural income under the provisions of sub-section (1), such tax may be recovered from the association.