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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(12) in The Kerala Agricultural Income Tax Act, 1991

(12)On the disposal of an appeal or application the Appellate Tribunal shall communicate the order passed thereon to the appellant or the applicant as the case may be, the respondent, the authority against whose order the appeal was preferred the Inspecting Assistant Commissioner, the Deputy Commissioner and the Commissioner.