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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(4)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)the assessee shall not be entitled to raise, in relation to the relevant case, such question of law in appeal before any appellate authority or for a revision before the High Court or in appeal before the Supreme Court.