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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(6) in The Kerala Agricultural Income Tax Act, 1991

(6)The Deputy Commissioner (Appeals) shall fix a day and place for the hearing of the appeal and shall give notice of the same to the appellant and to the Agricultural Income tax Officer or the Inspecting Assistant Commissioner as the case may be against whose order the appeal is preferred.