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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2) in The Kerala Agricultural Income Tax Act, 1991

(2)Authorities specified in sub-section (1) shall be appointed by the Government or by any authority authorised by the Government in this behalf and such authorities shall exercise and perform throughout the State or in such areas, such powers and functions as the Government may, by notification in the Gazette, specify.