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[Cites 0, Cited by 0] [Section 91A] [Entire Act]

State of Kerala - Subsection

Section 91A(2) in The Kerala Agricultural Income Tax Act, 1991

(2)Notwithstanding anything contained in sub-section (1) where any assessee or other person has paid any amount towards tax or any other amount prior to coming into force of this section, no recomputation of such payments shall be made under sub-section(1).