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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(11) in The Kerala Agricultural Income Tax Act, 1991

(11)The Agricultural Income tax Officer may apply to the Court in whose custody there is money belonging to the assessee for payment to him for the entire amount of such money, or if it is more than the amount due, an amount sufficient to discharge such dues.