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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(3)(i) in The Kerala Agricultural Income Tax Act, 1991

(i)in the case of an individual by the individual himself, where the individual is absent from India by the individual concerned or by some person duly authorised by him on his behalf and where the individual is mentally incapacitated from attending to his affairs or where the individual is a minor, by his guardian or by any other person competent to act on his behalf;