Section 7A in Karnataka Agricultural Income-Tax Act, 1957
7A. [ Accounts to be maintained by certain assessees. [Inserted by Act 7 of 1997 w.e.f.1.4.1997]
- Every assessee other than an assessee permitted to pay amount by way of composition under section 66, shall keep and maintain true and complete accounts and such other records, registers and documents relating to his agricultural activities including activities incidental and ancillary thereto, as may be prescribed.] [Inserted by Act 7 of 1997 w.e.f.1.4.1997]
