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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(2)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)any proceeding taken against the deceased before his death shall be deemed to have been taken against the legal representative and may be continued against the legal representative from the stage at which it stood on the date of death of the deceased;