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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(9) in The Kerala Agricultural Income Tax Act, 1991

(9)Every revision preferred to the High Court under section 78 shall be heard by a bench of not less than two judges and in respect of such revision the provision of section 98 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) shall so far as may apply.