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Report No. 12

107. Marketing society.-

Any income derived from the letting of godowns or warehouses for storage, processing or facilitating the marketing of commodities by an assesse, which is an authority constituted under any law for the time being in force for the marketing of commodities, shall not be included in its total income for the purposes of super-tax.

[Section 14(5) for Super-tax]



Income-Tax Act, 1922 Back




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