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 60 in The Kerala Agricultural Income Tax Rules, 1991 60. The application to the Commissioner to reduce or waive the penalty under sub-section (5) of section 37 shall be in Form No. 22.
