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 1] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(4) in Kerala Plantations (Additional Tax) Act, 1960 (4)For purposes of the assessment of plantation tax paY· able by a person under this Act, the extent of plantations held by him shaH be determined in the manner specified in Schedule II.
