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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in The Kerala Agricultural Income Tax Act, 1991

(2)Where through death, incapacity, insolvency, liquidation or other cause, a person is unable to claim or receive any refund due to him, his legal representative or the trustee or guardian or receiver, as the case may be, shall be entitled to claim or receive such refunds for the benefit of such person or his estate.