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[Cites 0, Cited by 0] [Section 45A(3)] [Section 45A] [Entire Act]

State of West Bengal - Subsection

Section 45A(3)(e) in The Bengal Agricultural Income-Tax Act, 1944

(e)Any claim respecting any property in relation to which a notice under this sub-section has been issued arising after the date of such notice shall be void as against any demand contained in the notice.