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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(1) in The Bengal Agricultural Income-Tax Act, 1944

(1)Where an assessee is a company having a registered office in [West Bengal] [substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], it shall be assessed by the Agricultural Income-tax Officer of the area in which such registered office is situated.