Section 5(3)(n) in Karnataka Agricultural Income-Tax Act, 1957

[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3)(n) in Karnataka Agricultural Income-Tax Act, 1957

(n)in the case of agricultural income referred to in sub-clause (2) of clause (a) of section 2, -

(i)the expenses other than capital expenditure incurred in the previous year of raising the crop from which the agricultural income is derived and of transporting such crop to market, including the maintenance of agricultural implements and cattle required for such cultivation and transport or both;

(ii)the cost incurred in the previous year in the purchase or replacement of cattle or implements, which are necessary for cultivation, to such extent as may be prescribed, less the amount realised by sale of the cattle or implements replaced or their estimated value;

(iii)any sum paid in the previous year in order to effect an insurance against loss or damage of crops or property from which the agricultural income is derived:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 5(3)(n) in Karnataka Agricultural Income-Tax Act, 1957