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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(e) in The Assam Agricultural Income-Tax Act, 1939

(e)Any scheme formulated and modified under this sub-section or any modification, amendment, alteration or re- enactment thereof shall be deemed to form a part of the Assam Agricultural Income Tax Act, 1939 and all the provisions of the said Act shall apply accordingly.