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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Karnataka - Subsection

Section 5A(1) in Karnataka Agricultural Income-Tax Act, 1957

(1)From the total agricultural income of the assessee computed under section 5, there shall be deducted, in accordance with and subject to the provisions of this section, an amount calculated with reference to the aggregate of the sums specified in subsection (2), at the following rates, namely: -
(a) Where such aggregate does not exceed Rs.6,000. The whole of such aggregate.
(b) Where such aggregate exceeds Rs. 6,000 butdoes not exceed Rs. 12,000. Rs. 6,000 plus 50 percent of the amount bywhich such aggregate exceeds Rs. 6,000.
(c) Where such aggregate exceeds Rs. 12,000. Rs. 9,000 plus 40 percent of the amount bywhich such aggregate exceeds Rs. 12,000.