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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(1)(a) in Karnataka Agricultural Income-Tax Act, 1957

(a)has without reasonable cause failed to furnish the return of his total agricultural income which he was required to furnish under sub-section (1) or sub-section (2) of section 18; or