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

State of Uttarakhand - Subsection

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

(i)The deduction towards personal expenses of a deceased unmarried shall be 50% where the family of a bachelor is large and dependent on the income of the deceased, the deduction shall be 1/3 (33.3%).