Section 60(3) in The Kerala Agricultural Income Tax Act, 1991
(3)The liquidator,-(a)shall not without the leave of the Commissioner, part with any of the assets of the company or the properties in his hands until he has been notified by the Agricultural Income tax Officer under sub-section (2), and;(b)on being so notified, shall set apart an amount equal to the amount notified and, until he so sets apart such amount, shall not part with any of the assets of the company or the properties in his hands.
