Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25E] [Entire Act] State of Kerala - Subsection Section 25E(3) in Kerala Finance Act, 2016 (3)On receipt of the option, the assessing authority shall intimate by order, the· details of the evidence before him and the amount of tax to be paid, calculated in accordance with sub-section (1).
