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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in The Kerala Agricultural Income Tax Act, 1991

(1)no such deduction shall be allowed unless such debt or part thereof-
(i)has been taken into account in computing the agricultural income of the assessee of that previous year; or of an earlier previous year; and
(ii)has been written off as irrecoverable in the accounts of the assessee for that previous year;