Section 3(1)(f) in The Maharashtra Agricultural Income Tax Act, 1962

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State of Maharashtra - Subsection

Section 3(1)(f) in The Maharashtra Agricultural Income Tax Act, 1962

(f)where the assessee is a partner in a firm and the firm has been assessed as such, then, in respect of the assessee's share in the agricultural income of the firm, the period determined as the previous year for the assessment of the agricultural income of the firm.

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State of Maharashtra - Subsection

Section 3(1)(f) in The Maharashtra Agricultural Income Tax Act, 1962