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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Kerala - Subsection

Section 37A(4) in The Kerala Agricultural Income Tax Act, 1991

(4)Where any appeal or revision is pending against any order or proceeding any given rise to any demand and an assessee has opted to avail himself of the benefit under this section in respect of such demand, such appeal or revision may be continued as if the assessee had not opted for the benefit under this section.