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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(2)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)no penalty shall be imposed under sub-section (1) upon any person assessable to tax as the agent of a non-resident for failure to furnish the return under sub-section (1) of section 35.