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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Assam - Subsection

Section 19A(a) in The Assam Agricultural Income-Tax Act, 1939

(a)in the case of an individual, by the individual himself; where the individual is absent from India, by the individual concerned or by some person duly authorised by him in this behalf; and where the individual is mentally incapacitated from attending to his affairs, by his guardian or by any other person competent to act on his behalf;