Section 9(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)where there is any common charge on both agricultural income assessable under this Act and income chargeable under the Income-tax Act, and such charge is an allowance permissible both under this Act and the Income-tax Act, then, if for the purpose of the Income-tax Act, the part of such charge which is to be deemed to be the allowance permissible under that Act has been determined under that Act, the remaining part of such charge shall be deemed to be the allowance to which agricultural income assessable under this Act is subject.

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State of Maharashtra - Subsection

Section 9(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962