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[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(23)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)any person connected with the management or administration of the local authority, company, association or body upon whom the Agricultural Income Tax Officer has served notice of his intention of treating him as the principal officer thereof;