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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Karnataka - Subsection

Section 57(3)(v) in Karnataka Agricultural Income-Tax Act, 1957

(v)[ "Sales Tax Practitioner" means any person enrolled in the prescribed manner as Sales Tax Practitioner under clause (c) of section 36 of the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957).] [Inserted by Act 14 of 1983 w.e.f. 1.12.1982.]