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[Cites 0, Cited by 0] [Section 20B(1)] [Section 20B] [Entire Act]

State of Assam - Subsection

Section 20B(1)(a) in The Assam Agricultural Income-Tax Act, 1939

(a)the predecessor shall be assessed in respect of the agricultural income of the previous year in which the succession took place up to the date of succession;