Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act] State of Kerala - Subsection Section 48(2)(b) in The Kerala Agricultural Income Tax Act, 1991 (b)any proceeding which could have been taken against the deceased if he had survived, may be taken against the legal representative; and