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[Cites 0, Cited by 0] [Section 74(10)] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(10)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)the application for review shall be made in the prescribed manner and within one year from the date on which copy of the order to which the application related was communicated to the applicant, and where the application is preferred by the assessee, it shall be accompanied by a fee of one hundred rupees.