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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(1)(b) in The Bengal Agricultural Income-Tax Act, 1944

(b)so much of the total agricultural income of any person or association of persons as arises from assets transferred otherwise than for adequate consideration to the person or association by such individual for the benefit of his or her spouse or minor child (not being married daughters) or both.