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[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(7)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)if any amount is paid by way of salary, allowance or otherwise during the previous year to any person referred to in sub-section (8) out of the resources of the trust or institution, for services rendered by that person to such trust or institution and the amount so paid is in excess of what may be reasonably paid for such services;