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[Cites 0, Cited by 0] [Section 74(8)] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(8)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)When appeals are presented by the assessee and the Officer empowered by Government under sub-section (2), or cross objections are presented by either of them, against the same order of the Deputy Commissioner (Appeals) both the appeals along with the cross objections, if any, shall be heard together and disposed of by a common order.