Section 4(2)(b) in Compulsory Deposit Scheme Act, 1963

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Union of India - Subsection

Section 4(2)(b) in Compulsory Deposit Scheme Act, 1963

(b)in the case of a person falling under clause(c) of that section, three per cent.of the annual rental value of the property with reference to which the property is assessed to the tax referred to in that clause in the year in which the deposit is required to be made:

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Union of India - Subsection

Section 4(2)(b) in Compulsory Deposit Scheme Act, 1963