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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(2)(i) in The Assam Agricultural Income-Tax Act, 1939

(i)prescribe the method by which the assessment of agricultural income as determined under Section 7 or Section 8 shall be made in the case of an assessee who does not reside in the State of Assam, or of an assessee who ordinarily resides in the State of Assam, and is temporarily absent therefrom;