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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(5) in The Kerala Agricultural Income Tax Act, 1991

(5)The Agricultural Income Tax Officer may, on receipt of an application under sub-section (4) or on his own motion after conducting such enquiries as he may deem necessary, by order withdraw the permanent account number allotted to such person from a date to be specified in the order.