Section 8(3) in The Bengal Agricultural Income-Tax Act, 1944
(3)For the purpose of the assessment of agricultural income-tax under this section or any rule made thereunder a certified copy of an order of an assessment under [the enactments relating to Indian income-tax] [Words substituted by W.B. Act 18 of 1989.] or a certified copy of an order of any appellate or revising authority or of the High Court or of [the Supreme Court] [substituted by the Adaptation of Laws Order, 1950.] altering or amending such order of assessment under the provisions of [those enactments] [Words substituted by W.B. .Act 18 of 1989.] shall be conclusive evidence of the contents of such order.
