Section 3(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962

(b)if the accounts of the assessee have been made up to a date within the said financial year then, at the option of the assessee, the twelve months ending on such date; or

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Agricultural Income Tax Act, 1962