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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(e) in The Jammu and Kashmir Agricultural Income Tax Act, 1962

(e)prescribe the manner in which tax payable by an assessee who has died after the date of the assessment made on him shall be payable ;