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 2] [Entire Act] State of Karnataka - Section Section 58 in Karnataka Agricultural Income-Tax Act, 1957 58. Receipt to be given. - A receipt shall be given for any money paid or recovered under this Act.
