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] [Section 74B] [Entire Act] State of Kerala - Subsection Section 74B(5) in The Kerala Agricultural Income Tax Act, 1991 (5)A copy of every order under sub-section (4) shall be sent to the applicant and to the Deputy Commissioner.
