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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(3) in The Kerala Agricultural Income Tax Act, 1991

(3)Every appeal under sub-section (1) and sub-section (2) shall be filed within a period of sixty days from the date on which the order sought to be appealed against is served to the, assessee or to the Inspecting Assistant Commissioner or Deputy Commissioner as the case may be.