Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 16 in The Assam Agricultural Income-Tax Rules, 1939 16. (1)A memorandum of appeal under Section 24 of the Act shall be addressed to the Deputy Commissioner of Taxes (Appeals) and shall contain the following particulars :
