Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of West Bengal - Subsection Section 21(2) in The Bengal Agricultural Income-Tax Act, 1944 (2)The authorities specified in sub-section (1) shall be appointed by the [State] [substituted by the Adaptation of Laws Order, 1950.] Government.
