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 0] [Section 52] [Entire Act] State of Karnataka - Subsection Section 52(3) in Karnataka Agricultural Income-Tax Act, 1957 (3)The [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] may either before or after the institution of proceedings compound any such offences.
