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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6A(i) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(i)An application may be made to the assessing authority on behalf of any firm, constituted under an instrument of partnership specifying the individual shares of the partners, for registration for the purpose of this Act.