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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(9) in The Kerala Agricultural Income Tax Act, 1991

(9)Any person discharging any liability to the assessee after receipt of a notice under this section shall be personally liable to the Agricultural Income tax Officer to the extent of his own liability to the assessee so discharged or to the extent of the assessee's liability for any sum due under this Act, whichever is less.