Legal Document View

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
[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(6)(a) in The Kerala Agricultural Income Tax Act, 1991

(a)any part of the agricultural income from the property held under trust for private religious purposes which does not ensure for the benefit of the public;