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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(a) in The Bengal Agricultural Income-Tax Act, 1944

(a)[ any agricultural income which he receives as his share of agricultural income of a firm or association of persons, which has paid the tax in respect of the said agricultural income] [Clause (a) was substituted by W.B. Act 28 of 1957.];