Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 36] [Entire Act] State of Kerala - Subsection Section 36(2) in The Kerala Agricultural Income Tax Act, 1991 (2)The Agricultural Income Tax Officer may also allot to any other person by whom tax is payable, a permanent account number.
