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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(2) in Karnataka Agricultural Income-Tax Act, 1957

(2)The Appellate Tribunal may admit an appeal preferred after the period of sixty days referred to in sub-section (1), if it is satisfied that the assessee had sufficient cause for not preferring the appeal within that period.