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] [Section 43] [Entire Act] State of Kerala - Subsection Section 43(6) in The Kerala Agricultural Income Tax Act, 1991 (6)An order under sub-section (5) shall be final and shall not be called in question in any proceedings by way of appeal, or revision under this Act.
