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 40 in The Kerala Agricultural Income Tax Rules, 1991

40.

When an assessee files an application for attested copy of the documents or books of accounts impounded or seized under the provisions of the Act, shall be given a copy of the same on production of copying sheets in case photo copies are to be supplied the applicant shall remit the cost fixed by Government for it.