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

State of Kerala - Subsection

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

(d)if any funds of the trust or institution are, or continue to remain, invested for any period during the previous year in any concern in which any person referred to in sub-section (8) has a substantial interest.