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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1)(c) in The Kerala Agricultural Income Tax Act, 1991

(c)no proceedings in relation to such demand (including the imposition of penalty) shall be invalid by reason only that no fresh notice of demand was served upon the assessee after the disposal of such appeal or other proceeding: