Section 9(1)(i) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 9(1)(i) in The Kerala Agricultural Income Tax Act, 1991

(i)any sum paid in the previous year by the assessee out of his agricultural income towards life Insurance Premia or National Savings Certificate or National Savings Scheme or any other fund or scheme approved by the Government in this behalf and on such conditions as may be prescribed-

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State of Kerala - Subsection

Section 9(1)(i) in The Kerala Agricultural Income Tax Act, 1991