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] [Entire Act] State of Kerala - Section Section 65 in The Kerala Agricultural Income Tax Rules, 1991 65. The procedure prescribed for the assessment under section 14 or 41 shall be that under section 39 and the notice specified in Section 14 shall be In Form No.9.
