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State of Kerala - Section

Section 73 in The Kerala Agricultural Income Tax Rules, 1991

73.

Wherein consequence of an appellate or revisional order, or other proceedings under the Act any amount is refundable, the Agricultural Income Tax Officer shall issue the order carrying out the decision of the appellate or revisional authority, order of refund of tax or other sum if any paid in excess within six weeks from the date of receipt of the appellate or revisional order: