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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Telangana - Subsection

Section 14(2)(b) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

(b)the excess, if any, of the lower of the sale proceeds and the cost of acquisition over the written down value of the asset shall be accounted for as income during such financial year; and