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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Kerala - Subsection

Section 68(3) in The Kerala Agricultural Income Tax Act, 1991

(3)If any advance tax paid by any person in accordance with section 37 is found in excess of the amount properly chargeable under this Act for the year, he shall be entitled to a refund of the excess amount so paid.