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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Assam - Subsection

Section 8A(b) in The Assam Agricultural Income-Tax Act, 1939

(b)so much of the total agricultural income of any person or association of persons as arisen from assets transferred otherwise than for adequate consideration to the person or association of persons by such individual for the benefit of his wife or minor child or both.