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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(d) in The Assam Agricultural Income-Tax Act, 1939

(d)Any scheme formulated under this sub-section shall as soon as may be after it is notified in the Official Gazette, be laid before the House of State Legislature, while it is in session for a total period of thirty days, which may be comprised in one or more session in which it is so laid or the session immediately following and if, the House agrees in making any modification in the scheme, the scheme shall thereafter have effect only in such modified form :