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[Cites 0, Cited by 3] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(3) in Karnataka Agricultural Income-Tax Act, 1957

(3)The appeal shall be in the prescribed form, shall be verified in the prescribed manner, and shall be accompanied by a fee equal to two per cent of the amount of assessment objected to, provided that the sum payable shall in no case be less than five rupees or more than two hundred rupees.