Section 4(1)(c) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(c)any interest paid on any mortgage or any other kind of debt or any interest paid on other capital charge incurred exclusively for the purpose of acquiring the property from which such agricultural income is derived;

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in The Jammu and Kashmir Agricultural Income Tax Act, 1962