Section 32(2)(iii) in Maharashtra Public Trust Rules, 1951

[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2)(iii) in Maharashtra Public Trust Rules, 1951

(iii)while assessing contribution for a period which is a part of an accounting year of the trust, the assessable amount for that part of the year shall be determined by calculating average amount for the part on the basis of the aforesaid income, collection or receipt, as the case may be.

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State of Maharashtra - Subsection

Section 32(2)(iii) in Maharashtra Public Trust Rules, 1951