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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(6)(f) in The Assam Agricultural Income-Tax Act, 1939

(f)"Assistant Commissioner of Taxes" means a person appointed to be an Assistant Commissioner of Taxes under sub-section (2) of Section 18;
(ff)"Assistant Commissions of Taxes (Appeals)", means a person appointed to be an Assistant Commissioner of Taxes (Appeals), under sub-section (2) of Section 18;