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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(1)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)Any person who objects to an order passed by the Commissioner under sections 76, 77 or 79 may, within ninety days from the date on which a copy of such order is communicated to him prefer a petition to the High Court on the ground that the Commissioner has either erroneously decided or failed to decide any question of law: