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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1) in The Kerala Agricultural Income Tax Act, 1991

(1)When any tax, penalty, or any other sum is payable in consequence of any order passed under this Act or in pursuance of a return filed, the Agricultural Income tax Officer shall serve upon the assessee a notice of demand in the prescribed firm specifying the sum so payable together with a copy of such order.