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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(3)(b) in The U.P. Debt Redemption Act, 1940

(b)he is assessed to income-tax under the Indian Income Tax Act, 1922 or under the income-tax law of an Indian State;