Section 22(1)(a) in The Assam Agricultural Income-Tax Act, 1939

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(1)(a) in The Assam Agricultural Income-Tax Act, 1939

(a)has without reasonable cause failed to furnish the return of his total income which he was required to furnish under sub-section (1) or sub-section (2) of Section 19 or has without reasonable cause failed to furnish it within the time allowed and in the manner required in the provisions made under the above mentioned sub-section, or

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State of Assam - Subsection

Section 22(1)(a) in The Assam Agricultural Income-Tax Act, 1939