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

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

State of Kerala - Subsection

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

(b)the money so accumulated or set apart is. -

(i)invested in any Government security as defined in , clause (2) of Section 2 of the Public Debt Act, 1944 (Central Act 18 of 1944), or in any other security which may be approved by the State Government in this behalf, or

(ii)deposited in any account with the Post Office Savings Bank including deposits made under the Post Office (Time Deposits) Rules, 1970 or a scheduled bank or a cooperative society engaged in carrying on the business of banking (including the Kerala State co-operative Agricultural and Rural Development Bank), or

(iii)deposited in an account with the Kerala Financial Corporation established under the State Financial Corporations Act, 1951 (Central Act 63 of 1951),

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

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