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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(10) in Karnataka Agricultural Income-Tax Act, 1957

(10)Every order passed by the Appellate Tribunal under sub-section (4) shall, subject to the provisions of sub-sections (6) and (7), and section 55, be final and every order passed by it under sub-section (6) shall, subject to the provisions of section 55, be final.]