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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(12)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)any individual connected with the [Part B State] [Substituted by the Adaptation of Laws Order, 1950.], company or association upon whom an Agricultural Income-tax Officer has served a notice of his intention of treating him as the principal officer thereof;