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State of Bihar - Section
Section 15A in Bihar Land Reforms Rules, 1951
15A. [ Rates of deduction on account of the cost management where the gross asset exceeds Rs. 15,000. [Inserted by Notification No. 1644 L.R., dated 24.2.1960.]
- For the purposes of computing the net income under Section 23, where the gross asset of an intermediary exceeds Rs. 15,000, the cost of management shall subject to the proviso to clause (e) of subsection (1) of the said Section be calculated at the following rates, namely :-| Amount of gross asset | Rates | ||
| (1) | Where the gross asset exceeds Rs. 15000 but does not exceedRs. 50,000. | ... | 15 per centum of such gross asset |
| (2) | Where the gross asset exceeds Rs. 50,000 but does not exceedRs. 1,00,000 | ... | 17 ½ per centum of such gross asset. |
| (3) | Where the gross asset exceeds Rs. 1,00,000. | ... | 20 per centum of such gross asset.] |