Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2) in The Kerala Agricultural Income Tax Act, 1991

(2)For assets acquired under the hire purchase system, the depreciation including the initial depreciation provided under subsection (1) shall in no case exceed the installments paid to the seller under the hire purchase system.