Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 13] [Entire Act] State of West Bengal - Subsection Section 13(b) in The Bengal Agricultural Income-Tax Act, 1944 (b)as a receiver or administrator appointed by or under the order of any Court in respect of such land or the agricultural income derived therefrom,
