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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(2) in The Kerala Agricultural Income Tax Act, 1991

(2)Where, as a result of any order passed in appeal or other proceedings under this Act, refund of any amount becomes due to the assessee, the Agricultural Income tax Officer shall, except as otherwise provided in this Act refund the amount to the assessee without his having made any claim in that behalf.