Section 32 in The Assam Agricultural Income-Tax Act, 1939
32. Tax and interest to be calculated to the nearest multiple of rupees ten.
- In the determination of the amount of Agricultural Income Tax interest or a refund payable under this Act, if the amount is not a multiple of rupees ten, it shall be rounded off to the nearest multiple of ten rupees and, while calculating to achieve this purpose, if the total tax interest or refund, as the case may be, contains a part of rupees ten which is amounting to rupees five or more, it shall be rounded off to the next higher multiple of rupees ten and, if such part is less than rupees five it shall be ignored.
