Section 34(6)(a) in Karnataka Agricultural Income-Tax Act, 1957

[Cites 0, Cited by 0] [Section 34(6)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(6)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)The Appellate Tribunal may, on the application either of the assessee or of the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] review any order passed by it under sub-section (4) on the basis of facts which were not before it when it passed the order:

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State of Karnataka - Subsection

Section 34(6)(a) in Karnataka Agricultural Income-Tax Act, 1957