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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(9) in The Assam Agricultural Income-Tax Act, 1939

(9)Notwithstanding that a reference has been made under this section, to the High Court, payment of tax shall not be stayed, pending disposal of such reference; but where the amount of tax is reduced as the result of the reference, the excess shall be refunded in accordance with the provisions of this Act.