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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1) in Karnataka Agricultural Income-Tax Act, 1957

(1)In the case of any person residing outside the State, his total agricultural income shall be chargeable to agricultural income-tax either in his name or in the name of his agent and in the later case, such agent shall be deemed to be, for all the purposes of this Act, the assessee in respect of such tax.