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 0] [Entire Act]

State of Kerala - Section

Section 74 in The Kerala Agricultural Income Tax Rules, 1991

74.

Where on appeal or revision is referred against the order of an appellate or revisional authority by on officer authorised in this behalf or declaration under section 43 is admitted, the Agricultural Income Tax Officer may withhold the refund after obtaining permission for it from the next superior authority.