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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(5) in The Bengal Agricultural Income-Tax Act, 1944

(5)"Commissioner" means the person appointed to be the Commissioner of Agricultural Income-tax, [West Bengal] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], under section 21;