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State of Kerala - Section

Section 33 in The Kerala Agricultural Income Tax Act, 1991

33. Maintenance of accounts by certain persons.

- Every person liable to pay tax under this Act other than a person to whom the method of assessment under section 13 applies, shall keep and maintain such books of accounts and other documents as may be prescribed, as may enable the Agricultural Income tax Officer to compute his total agricultural income in accordance with the provisions of this Act.