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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(ii) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975

(ii)an amount representing depreciation of the property during the period of its requisition calculated at a rate not exceeding thirty per cent per annum and in a manner that may be specified by the Government by a general or special order for any class of property;