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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4)(f) in The Air Corporations Act, 1953

(f)the scrap value of all such aircraft, power plants, propellers and the accessories, spare parts and stores, not falling within any of the preceding sub-clauses and all properties as have become obsolete on the appointed date, the scrap value for the purposes of this Act being one per cent of the book value of the relevant item of property;