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] [Section 35(3)] [Section 35] [Entire Act] State of Kerala - Subsection Section 35(3)(v) in The Kerala Agricultural Income Tax Act, 1991 (v)in the case of any other person, by that person or by some person competent to act on his behalf;