Section 2(16)(b) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 2(16)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)in the case of works constructed or assets acquired before the previous year, the actual cost to the assessee less all depreciation allowable to him under this Act in respect of such work, machinery, plant or other asset, as the case may be.

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State of Maharashtra - Subsection

Section 2(16)(b) in The Maharashtra Agricultural Income Tax Act, 1962