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[Cites 0, Cited by 3] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(4) in The Kerala Agricultural Income Tax Act, 1991

(4)If any refund due under this section is not paid within, three months from the date of receipt of the order by which the claim for refund has arisen simple interest at 15 per cent per annum is to be paid to the assessee on such amount from the date of expiry of the said three months.