Section 10(3)(c) in The U.P. Debt Redemption Rules, 1941

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State of Uttar Pradesh - Subsection

Section 10(3)(c) in The U.P. Debt Redemption Rules, 1941

(c)If a deduction is made for possible loss on account of agricultural calamities, this should be based on the average amount of remission of rent and revenue granted on this account in the previous ten years, and should not exceed 10 percent of the gross profits.

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State of Uttar Pradesh - Subsection

Section 10(3)(c) in The U.P. Debt Redemption Rules, 1941