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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(3)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)on being so notified, shall set apart an amount equal to the amount notified and, until he so sets apart such amount, shall not part with any of the assets of the company or the properties in his hands.