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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(3) in The Administator-General's (United Provinces) Rules, 1929

(3)Income, where the same is deprived from the carrying on of any trade or business, shall mean the gross receipts of such trade or business.Note. - Collection and management charges shall not be deducted from the gross rent or income for the purpose of assessment of fee under this rule.