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

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State of Jammu-Kashmir - Subsection

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

(e)any other expenditure incurred by the assessee not being in the nature of capital expenditure or personal expenditure, laid out wholly or exclusively for the purpose of deriving such agricultural income from such land.]

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State of Jammu-Kashmir - Subsection

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