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] [Section 22] [Entire Act] State of Karnataka - Subsection Section 22(2) in Karnataka Agricultural Income-Tax Act, 1957 (2)No order under sub-section (1) shall be made unless the assessee has been heard or has been given a reasonable opportunity of being heard.
