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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(1)(iii) in The Kerala Agricultural Income Tax Act, 1991

(iii)in respect of agricultural income which the Court of Wards, the Administrator General, the Official Trustee or any receiver or manager (including any person, whatever his designation, who in fact manages the property on behalf of another) appointed by or under any order of a court, receives or is entitled to receive, on behalf or for the benefit of any person, such Court of Wards, Administrator General, Official Trustee, receiver or manager;