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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(2)(iii) in The Kerala Agricultural Income Tax Act, 1991

(iii)"Income tax Practitioner" means any person who was an "Income Tax Practitioner" within the meaning of clause (iv) of sub-section (2) of section 61 of the Agricultural Income tax Act, 1950 (Act XXII of 1950) and was actually practicing as such.