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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(1) in Karnataka Agricultural Income-Tax Act, 1957

(1)A person shall not be proceeded against for an offence under section 50 or section 51 except at the instance of the [Joint Commissioner.] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.]