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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(d) in The Kerala Agricultural Income Tax Rules, 1991

(d)"State Representative" means any Officer appointed or deputed to be a State Representative to receive on behalf of the "State" all notices and orders issued by the Kerala Agricultural Income Tax Appellate Tribunal and generally to appear, act, plead and file any petition before the Tribunal.