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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(2) in The Kerala Agricultural Income Tax Act, 1991

(2)No notice shall be issued under sub-section (1) after the expiry of six years from the end of the relevant financial year unless the Commissioner is satisfied on the reasons recorded by the Agricultural Income tax Officer that it is a fit case for issue of such notice.