Section 27(1) in Karnataka Agricultural Income-Tax Act, 1957
(1)Where the business of a firm or association of persons is discontinued or such firm or association is dissolved, the [Assistant Commissioner of Agricultural Income-tax] shall make the assessment of the agricultural income of the firm or association of persons as if no such discontinuance or dissolution has taken place and all the provisions relating to the levy of penalty or any other sum chargeable under any provisions of this Act shall apply, so far as may be, to such assessment.
