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[Cites 0, Cited by 0] [Section 55(7)] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(7)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)The application for review shall be preferred in the prescribed manner within ninety days from the date of communication of the order sought to be reviewed; and where the application is preferred by the assessee, it shall be accompanied by a fee of one hundred rupees.