Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 84 in The Kerala Agricultural Income Tax Rules, 1991

84.

The orders on appeal shall be communicated to the appellant and the Agricultural Income Tax Officer or the Inspecting Assistant Commissioner within sixty days of the date of final hearing of the appeal.