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[Cites 0, Cited by 0] [Section 74B] [Entire Act]

State of Kerala - Subsection

Section 74B(12) in The Kerala Agricultural Income Tax Act, 1991

(12)If the matter is settled under the provisions of this section, the Deputy Commissioner shall intimate the fact of such settlement to the authority specified to the sub-section (1) or the High Court as the case may be.