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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(3)(i) in The Kerala Agricultural Income Tax Act, 1991

(i)admit the claim of the assessee if he or it is satisfied that the question of law arising in the relevant case is identical with the question of law in the other case; or