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State of Kerala - Section

Section 68 in The Kerala Agricultural Income Tax Rules, 1991

68.

The notice specified in sub-section (2) of section 56 shall be in Form No.7. The procedure for assessment under section 39 shall apply to the proceedings under section 56. The Agricultural Income Tax Officer shall fix the date for the production of accounts, evidence and finalise the assessment on consideration of the fact of departure from the State.