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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6)(b) in The Rajasthan Charitable Endowments Rules, 1961

(b)The income from the endowment should not be stated since in the case of securities, it can easily be calculated and in the case of immovable property it is subject to variation.