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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(3)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)shall not without the leave of the Commissioner, part with any of the assets of the company or the properties in his hands until he has been notified by the Agricultural Income tax Officer under sub-section (2), and;