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[Cites 0, Cited by 1] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(4) in The Kerala Agricultural Income Tax Act, 1991

(4)Notwithstanding such repeal of the Agricultural Income Tax Act, 1950 (Act XXII of 1950), any proceedings pending before any Agricultural Income Tax Authority, Appellate Tribunal or High Court at the commencement of this Act, shall be continued and finally decided or determined under the provisions of that Act.