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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2) in Kerala Cooperative Societies Act, 1969

(2)The Government may, by notification in the Gazette exempt any class of societies from taxes on-
(a)agricultural income;
(b)sale or purchase of goods; and
(c)professions, trades, callings and employments.