Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35A] [Entire Act] State of Karnataka - Subsection Section 35A(2) in Karnataka Agricultural Income-Tax Act, 1957 (2)No action shall be initiated under sub-section (1), after the expiry of four years from the date of the order sought to be revised.
