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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(ii) in The Kerala Value Added Tax Act, 2003

(ii)"Agriculturist" means a person (not being a company or a firm) or society including a co-operative society or association of individuals whether incorporated or not, who cultivates land personally, for the purpose of agriculture.