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[Cites 0, Cited by 2] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(1) in The Kerala Agricultural Income Tax Act, 1991

(1)If the Agricultural Income tax Officer is satisfied that a return furnished under section 35 by an assessee is correct and complete, he shall by order in writing, make an assessment and determine the sum payable by the assessee on the basis of such return.