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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(9)(i) in The Bengal Agricultural Income-Tax Act, 1944

(i)in performing any process contemplated in item (ii) of sub-clause (6) of clause (1) of section 2 for rendering the produce which comprises such rent-in-kind fit to be taken to market;