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State of Assam - Section

Section 19AA in The Assam Agricultural Income-Tax Rules, 1939

19AA.

An application for the certified copy of order or other document shall be filed in the office of the Commissioner, Additional Commissioner, Joint Commissioner, Deputy Commissioner, or Agricultural Income-tax Officer, as the case may be, and shall contain the following particulars :
(a)Name and address of the assessee.
(b)Relevant assessment year.
(c)Particulars of the document or order.
(d)Office in which the document or order is available.