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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(4)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)the Agricultural Income tax Officer or, as the case may be, the appellate authority may make an order disposing of the relevant case without awaiting the final decision on the question of law in the other case; and