Section 9(4)(ii) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 9(4)(ii) in The Kerala Agricultural Income Tax Act, 1991

(ii)the amount invested is fully utilised within the State within a period of three years from the date of investment or before the commencement of commercial production of such industrial undertaking, whichever is earlier; and

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State of Kerala - Subsection

Section 9(4)(ii) in The Kerala Agricultural Income Tax Act, 1991