Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82E] [Entire Act] State of Maharashtra - Subsection Section 82E(e) in Nagpur Improvement Trust Act, 1936 (e)all premia received by the Trust in connection with leases not liable to be credited to capital account under clause (g) of section 82-C,
