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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(v) in The Kerala Agricultural Income Tax Act, 1991

(v)to any person from assets transferred otherwise than for adequate consideration to the person by such individual, to the extent to which the agricultural income from such assets is for, the immediate for deferred benefit of his or her spouse or minor child (not being a married daughter) or both.