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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)Where an order is passed under clause (a), the assessee shall not be entitled to make any further application to change, his place of assessment: Provided that the Commissioner may allow the assessee to be assessed at any other place on such conditions as he may think fit.