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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in Rajasthan Official Trustees Rules, 1956

(2)Income, where the same is derived from the carrying on of any trade or business, shall mean the gross receipts of such trade or business, deducting any advance made and any expenses incurred by the Official Trustee for the purpose of carrying on such trade or business.