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] [Entire Act] State of Kerala - Section Section 59 in The Kerala Agricultural Income Tax Rules, 1991 59. Interest under sub-section (4) of section 37 shall accrue automatically and shall be demanded in Form No. 18.
