Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(2) in Kerala Plantations (Additional Tax) Act, 1960 (2)Where any such rectification has the effect of reducing the assessment, the assessing authority shall make any refund which may be due to such assessee.
