Section 43(2)(b) in The Assam Agricultural Income-Tax Act, 1939

[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Assam - Subsection

Section 43(2)(b) in The Assam Agricultural Income-Tax Act, 1939

(b)Where an order is passed under Clause (a) of sub-section (2), the assessee shall not be entitled to make any further application to change his place of assessment:

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State of Assam - Subsection

Section 43(2)(b) in The Assam Agricultural Income-Tax Act, 1939