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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)has without reasonable cause, failed to comply with a notice under sub-section (1) of section 38 or sub-section (2) of section 39, or a summons to appear in person or to produce any accounts or documents or a notice to produce any accounts or documents under section 27; or