Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(1)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)who has been appointed the receiver of any assets of company (hereinafter referred to as the liquidator) shall,