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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(5) in The Kerala Agricultural Income Tax Act, 1991

(5)The permission granted to any person under sub- section (4) shall commence from the financial year for which such permission was granted. The permission once granted shall continue in force for a period of three years or until cancelled by the Agricultural Income Tax Officer on the ground that the person is not eligible for composition in accordance with the provisions of this section whichever is earlier.