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[Cites 0, Cited by 0] [Section 8(1A)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1A)(ii) in The Bengal Agricultural Income-Tax Act, 1944

(ii)where the proportion of such income attributable to lands in West Bengal cannot be determined by the method specified in clause (i) of this Explanation, such proportion shall be determined in such manner as may be prescribed.