Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(11) in THE KERALA FINANCE ACT, 2020

(11)Cases involved in Appeals filed by an officer empowered by the Government under sections 60 and 62 of the former Act and pending final orders can also be opted to be settled under this scheme, reckoning the demand in the original assessment order.