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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(3)(a) in The U.P. Debt Redemption Rules, 1941

(a)The deduction made on account of cost of management should not exceed 10 per cent of the gross profits calculated in accordance with sub-rule (2).