Legal Document View

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
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(a) in The Bengal Agricultural Income-Tax Act, 1944

(a)where for the purposes of the assessment of income-tax under [the enactments relating to Indian income-tax] [Words substituted by W.B. Act 18 of 1989.], the market value of the said produce has been determined the market value as so determined shall be taken to be the market value for the purposes of this sub-section;