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[Cites 0, Cited by 0] [Section 34A(3)] [Section 34A] [Entire Act]

State of Assam - Subsection

Section 34A(3)(d) in The Assam Agricultural Income-Tax Act, 1939

(d)of assessment to any Officer of the State Government as may be necessary for the purpose of enabling such Officer to levy or realise any tax imposed by the State Government; or