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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(2) in The Kerala Agricultural Income Tax Act, 1991

(2)In the event of the error in the order sought to be rectified under sub- section (1) being an arithmetical error, the authority who passed the order may rectify the error even though the order sought to be rectified has been made the subject matter of an appeal or revision.