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 20 in The Kerala Agricultural Income Tax Rules, 1991 20. The orders registering or rejecting the application for registration shall be communicated to the applicant to the Commissioner and to the Agricultural Income Tax Officer concerned.
