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[Cites 0, Cited by 0] [Section 73(6)] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(6)(ii) in The Kerala Agricultural Income Tax Act, 1991

(ii)when the Chairman is a member of that Bench, by any other member or members to whom the case is referred by the Chairman and such point or points shall be decided according to the opinion of the majority of the members of the Tribunal who have heard the case, including those who first heard.