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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(7) in The Maharashtra Agricultural Income Tax Act, 1962

(7)in respect of any machinery or plant used exclusively for agricultural purposes which has been sold or discarded, the amount by which the written down value, of the machinery or plant exceeds the amount for which the machinery or plant is actually sold or its scrap value :Provided that, such amount is actually written off in the books of the assessee;