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[Cites 0, Cited by 0] [Section 74(10)] [Section 74] [Entire Act]

State of Kerala - Subsection

Section 74(10)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)The appellant or the respondent may apply for review of any order passed by the Appellate Tribunal under sub-section (7) or sub-section (8) on the basis of discovery of new and important facts, which after the exercise of due diligence, were not within his knowledge or could not be produced by him when the order was made: