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[Cites 0, Cited by 2] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(5) in The Kerala Agricultural Income Tax Act, 1991

(5)Any arrears of tax or other amount pending and any recovery proceedings initiated or continued shall be continued as if the levy, collection and recovery are made or is continuing under the provisions of this Act and provisions of this Act relating to penalty and interest shall apply to such arrears of tax, or other amount which are in arrears at the commencement of this Act.