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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)such person specifies, by notice in writing given to the Agricultural Income tax Officer in the prescribed manner, the purpose for which the agricultural income is being accumulated or set apart and the period for which the agricultural income is to be accumulated or set apart, which shall in no case exceed ten years;