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] [Entire Act] State of Kerala - Section Section 34 in The Kerala Agricultural Income Tax Rules, 1991 34. The order appointing the commission shall be communicated to the applicant or appellant, the Agricultural Income Tax Officer and the Deputy Commissioner concerned.
