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[Cites 0, Cited by 2] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(3) in The Assam Agricultural Income-Tax Act, 1939

(3)The Board may reject the application under sub-section (1) and refuse to state the case on the ground that it is time-barred or otherwise incompetent, or that no question of law arises and the applicant may, within thirty days of such refusal withdraw the application and if he does so, the fee paid shall be refunded.