Section 5(2)(o) in The Kerala Agricultural Income Tax Act, 1991

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

State of Kerala - Subsection

Section 5(2)(o) in The Kerala Agricultural Income Tax Act, 1991

(o)in the case of agricultural income referred to in sub-clause (b) of clause (1) of Section 2-

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

(ii)any tax, cess or rate paid on the cultivation or sale of the crop from which such agricultural income is derived;

(iii)the cost incurred in the previous year in the purchase or replacement 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;

(iv)any sum paid in the previous year in order to effect:-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

Section 5(2)(o) in The Kerala Agricultural Income Tax Act, 1991