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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(9)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)a trust or institution created or established for the benefit of Schedule castes, Backward Classes, Scheduled Tribes or women and children shall not be deemed to be a trust or institution created or established for the benefit of a religious community or caste within the meaning of clause (b) of sub-section (6);