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[Cites 0, Cited by 1] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2) in The Kerala Agricultural Income Tax Act, 1991

(2)If the amount is not paid within the time specified, the assessee shall be deemed to be in default: Provided that an assessee shall not be deemed to be in default if he has complied with any order or direction of the appellate or revisional authority regarding the payment of tax when an appeal or revision is pending before such authority.