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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(viii) in The Hyderabad Agricultural Debtors Relief Rules, 1957

(viii)Current expenses of running agricultural machinery, e.g., pumps or engines, including fuel charges; and such other purpose in respect of any particular area in any particular year as may have been certified by Government to be necessary for the purpose of raising or harvesting any crop in that year.