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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(6)(b) in The Kerala Agricultural Income Tax Act, 1991

(b)in the case of a trust for charitable purposes or a charitable institution, any agricultural income thereof, if the trust or institution is created or established for the benefit of any particular religious community or caste;