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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(12) in The Kerala Agricultural Income Tax Act, 1991

(12)If the Deputy Commissioner is satisfied that any trust or institution registered under this section, is not utilising the agricultural income in accordance with the provisions in the instrument or deed creating the trust or institution or otherwise tries to avoid or reduce the tax payable under this Act he may cancel the registration after giving the trust or institution a responsible opportunity of being heard.