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State of Assam - Section

Section 41 in The Assam Agricultural Income-Tax Act, 1939

41. Failure to furnish to return or to supply information.

- If any person fails, without reasonable cause or excuse, to furnish in due time any of the returns mentioned in Section 19 or Section 34, he shall be punishable with fine which may extend to five rupees for every day during which the default continues.