Section 79(1)(a) in The Kerala Agricultural Income Tax Act, 1991

[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)has without reasonable cause failed to furnish the return which he was required to furnish under sub-section (1) of section 35 or by notice given under sub-section (2) of section 35 or subsection (1) of section 41, within the time allowed for it under the above sections or under the proviso to sub-section (2) of section 35 and in the manner provided under section 35 or under any rules made thereunder; or

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State of Kerala - Subsection

Section 79(1)(a) in The Kerala Agricultural Income Tax Act, 1991