Section 4(3)(vii) in The M.P. Public Trusts Act, 1951

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State of Madhya Pradesh - Subsection

Section 4(3)(vii) in The M.P. Public Trusts Act, 1951

(vii)the income derived from movable and immovable property and from any other source, if any, based on the gross annual income during the three years immediately preceding the date on which the application is made or of the period which has lapsed since the creation of trust whichever period is shorter and in the case of a newly created public trust the estimated income from such sources;

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State of Madhya Pradesh - Subsection

Section 4(3)(vii) in The M.P. Public Trusts Act, 1951