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State of Kerala - Section

Section 88 in The Kerala Agricultural Income Tax Act, 1991

88. Service of notice when firm etc., is dissolved.

- Where a firm or other association of persons, is dissolved or discontinued, notices under this Act in respect of the agricultural income of the firm or association of persons may be served on any person who was a partner (not being a minor), or member of the association as the case may be, immediately before its dissolution or discontinuance.