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[Cites 0, Cited by 0] [Section 43(7)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(7)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)"Case", in relation to an assessee, means any proceeding under this Act for the assessment of the total agricultural income of the assessee or for the imposition of any penalty on him.