Section 7(1)(iii) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 7(1)(iii) in The Kerala Agricultural Income Tax Act, 1991

(iii)in the case of assets acquired before the previous year, the actual cost to the assessee less all depreciations actually allowed to him under this Act or under the Agricultural Income Tax Act, 1950. III. Machinery, plant or furniture obtained by the assessee under hire purchase agreement shall be deemed to be assets owned by the assessee.

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State of Kerala - Subsection

Section 7(1)(iii) in The Kerala Agricultural Income Tax Act, 1991