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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(b) in The M.P. State Aid to Industries Rules, 1959

(b)in the case of fixed assets acquired by purchase otherwise than for cash-the value of the consideration at the time the assets were acquired; provided that any appreciable increase or decrease in the market value of such assets may also be taken into consideration;