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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1)(iv) in The Kerala Agricultural Income Tax Act, 1991

(iv)in respect of agricultural income which a trustee appointed under a trust declared by a duly executed instrument in writing whether testamentary or not, receives or is entitled to receive on behalf or for the benefit of any person, such trustee or trustees.