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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(11) in The Kerala Agricultural Income Tax Act, 1991

(11)The Deputy Commissioner may, on receipt of the application if he is satisfied that the trust or the institution is created for religious or charitable purposes and not for avoiding or reducing the tax payable under this Act, may grant registration to such trust or institution: Provided that before passing an order rejecting an application for registration the applicant shall be given an opportunity of being heard.