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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(13)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)receipts by other persons which are deemed to be his receipts under the provisions of this Act, and also includes receipts of agricultural income by way of adjustment of accounts with any other person;