Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 21 in The Kerala Agricultural Income Tax Rules, 1991 21. Every charitable trust or institution which opts to pay tax in accordance with the provisions of section 13 shall follow the procedure prescribed under rules 14, 15 and 16.
