Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 38 in The Kerala Agricultural Income Tax Rules, 1991

38.

When the appropriate authority on exemption of the Commission or if the report of the commission is incorrect or incomplete or otherwise not satisfied as with the report of the Commission, it may direct such further enquiry to be made as it may think fit.