Section 41(1) in Karnataka Agricultural Income-Tax Act, 1957
(1)Any amount specified as payable in a notice of demand under section 31 or an order under section 32, [section 32A,] [Inserted by Act 14 of 1983 w.e.f. 1.12.1982.] section 34 or section 35, shall be paid within the time, at the place and to the person mentioned in a notice or order or if a time is not so mentioned, then on or before the first day of the second month following the date of the service of the notice or order and any assessee failing so to pay shall be deemed to be in default:[Proviso x x x] [Omitted by Act 29 of 1976 w.e.f. 1.4.1975.]
