Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 98(2)] [Section 98] [Entire Act] State of Kerala - Subsection Section 98(2)(f) in The Kerala Agricultural Income Tax Act, 1991 (f)the form and manner in which any appeal or cross objection, revision or review may be filed under this Act;