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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2) in The Kerala Agricultural Income Tax Act, 1991

(2)Where the Agricultural Income tax Officer is not satisfied about the correctness or the completeness of the accounts of the assessee, or where no method of accounting has been regularly employed by the assessee, Agricultural income tax Officer may make an assessment in the manner provided in sub-section (3) or sub-section (4) of section 39.