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[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(7)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)if any part of the income or property of the trust or institution is, or continues to be, lent to any person referred to in sub-section (8) for any period during the previous year without either adequate security or adequate Interest or both;