Section 39 in Karnataka Agricultural Income-Tax Act, 1957
39. Power to call for information.
- The [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] or the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] may for the purposes of this Act, -(i)require any firm to furnish a return of the names of all the members of the firm, their addresses and such other particulars as may be required for the purposes of assessment;(ii)require any person whom he has reason to believe to be a trustee, guardian or agent, to furnish him with a return of the names of the persons for or of whom he is trustee, guardian or agent and of their addresses.(iii)[ require any coffee curing works to furnish such particulars as he may require in respect of the transaction of any assessee with such coffee curing works.] [Inserted by Act 38 of 1986 w.e.f. 17.10.1986.]
