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

State of Uttar Pradesh - Subsection

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

(d)In no case shall the total of the deductions made by the Collector under sub-rule (2) exceed 25 percent of the gross profits.