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 35F] [Entire Act] State of Assam - Subsection Section 35F(c) in The Assam Agricultural Income-Tax Act, 1939 (c)fails without reasonable cause to file an estimate or a revised estimate as required under Section 35-A;
