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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Assam - Subsection

Section 50(2)(l) in The Assam Agricultural Income-Tax Act, 1939

(l)provide for the circumstances in which refunds of the tax paid under this Act shall be made and prescribe the manner in which such refund shall be made; and