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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Kerala - Subsection

Section 88(1) in The Kerala Agricultural Income Tax Rules, 1991

(1)Every application for review under clause (a) of sub-section (10) of section 74 shall be in Form No. 30. (2) The application or review shall be in quadruplicate and shall be accompanied by four copies of the order of the Appellate Tribunal.