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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Puducherry - Subsection

Section 5(5)(b) in Puducherry Buildings (Lease and Rent Control) Act, 1969

(b)The Controller shall deduct from the cost of construction determined in the manner specified in clause (a), depreciation calculated at the rates specified in Schedule II].