Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 11 in The Kerala Agricultural Income Tax Rules, 1991 11. The deduction or rebate provided in section 9 is not admissible when tax is paid in accordance with the provisions of section 13.
