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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(3) in The Maharashtra Agricultural Income Tax Act, 1962

(3)Where agricultural income of one person is included under any provision of this Act in the total agricultural income of any other person, such other person only shall be entitled to a refund under this section in respect of such agricultural income.