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State of Kerala - Section

Section 98 in The Kerala Agricultural Income Tax Rules, 1991

98.

The proceedings referred to in rule 97 shall not abate by reason of, the death of any party between the conclusion of the final hearing, and the passing of the order, but the order may in such case be passed notwithstanding the death of the party and shall have the same force and effect as if it had been passed before the death took place.