Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(4) in The Assam Agricultural Income-Tax Act, 1939

(4)Where tire Superintending of Taxes or Agricultural Income- tax Officer passes any order under sub-section (3), he may assess under Section 30 any income escaping assessment by reason of the original incorrectness of any entry corrected.