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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3)(i) in The Kerala Agricultural Income Tax Act, 1991

(i)the replantation or infilling allowance admissible for the year and subsequent years under the rules shall be set off against such amount deposited under the scheme until it is fully so set off,