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[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

State of Uttarakhand - Subsection

Section 222(2)(ii) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(ii)The deduction towards personal and living expenses of a married person deceased shall be 1/3rd where dependent family members are 2 to 3 in number, 1/4th where dependent family members are 4 to 6 in number and 1/5th where dependent family members are more than 6 in number.