Section 4(3)(b) in Compulsory Deposit Scheme Act, 1963

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Union of India - Subsection

Section 4(3)(b) in Compulsory Deposit Scheme Act, 1963

(b)

(i)where his residual income is six thousand rupees or less, three per cent of such residual income, or

(ii)where his residual income exceeds six thousand rupees, three per cent of the first six thousand rupees of such residual income and two per cent of the balance thereof, whichever is less.

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Union of India - Subsection

Section 4(3)(b) in Compulsory Deposit Scheme Act, 1963