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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(iii) in Karnataka Agricultural Income-Tax Act, 1957

(iii)[ require any coffee curing works to furnish such particulars as he may require in respect of the transaction of any assessee with such coffee curing works.] [Inserted by Act 38 of 1986 w.e.f. 17.10.1986.]