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State of Kerala - Section

Section 17 in Kerala Plantations (Additional Tax) Act, 1960

17. Limitation of claims for refund.

- No claim to any refund of plantation tax under section 15 shall be admitted unless it is made within one year from the date of the order of assessment or, where an appeal or application for revision has been preferred from the order of assessment, within one year from the order in appeal or revision.