Legal Document View

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
[Cites 0, Cited by 0] [Section 17(2B)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2B)(b) in Karnataka Agricultural Income-Tax Act, 1957

(b)Where an order under clause (a) is issued, then for the purpose of any case or person in respect of which or whom any such order applies, reference in this Act or in any rule made thereunder to the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f.9.11.1992] shall be deemed to be reference to the [Agricultural Income-tax Officer.] [Substituted by Act 5 of 1993 w.e.f.9.11.1992]]