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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(h) in The M.P. State Aid to Industries Rules, 1959

(h)in the case of any other assets which have not been acquired by purchase, the value of the assets at that time when they became assets of the business subject to such deduction for wear and tear, as may be considered reasonable by the Director or any officer duly authorised by him in this behalf :