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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(13) in The Kerala Agricultural Income Tax Act, 1991

(13)A trust or institution which is not registered in the manner provided in sub-section (10) above or the registration of which has been cancelled under this section shall be liable to tax on the total agricultural income and the provisions of this Chapter shall not apply to such trust or institution.