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[Cites 0, Cited by 1] [Section 4(1)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)any agricultural income derived by cultivation of paddy, tapioca, plantain, ginger, ragi, pulses, sesamum, vegetable, sweet potato, tubers, sugarcane, jack, mango, pineapple, orchid, or other flowers, vanila, turmeric and guava,